AMEER CHAND Vs. NIRMAL CHAND

JUDGEMENT

(1.) The order dated 30.11.2010 passed by this Court is recalled.

(2.) Leave granted.

(3.) This appeal emanates from the order dated 10.1.2008 passed by the High Court of Madhya Pradesh, Jabalpur Bench, in Criminal Revision No. 1029 of 2005. The Appellant was convicted under Section 138 of Negotiable Instruments Act, 1881 and sentenced to one year imprisonment by judgment and order dated 19th July, 2004 passed by the Judicial Magistrate, First Class, Rehli, in Criminal Case No. 642/2003 which was affirmed by the Additional Sessions Judge, Rehli and the High Court. However, the sentence of the Appellant was reduced by the High Court to six months only.