GIAN CHAND GARG Vs. HARPAL SINGH

JUDGEMENT

(1.) Heard. Leave Granted.

(2.) The present appeal arises out of the Impugned Order dtd. 27/3/2025 passed by the Punjab and Haryana High Court in Criminal Revision Petition No. 2563 of 2010 by which High Court has affirmed the conviction and sentence of the appellant under sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter to be referred as "NI Act ") rendered by the court of Judicial Magistrate First Class (JMFC) vide its order dtd. 21/4/2010 in Criminal Case No. 90 of 2009 and upheld by the Additional Sessions Judge in Criminal Appeal No. 67 of 2010 vide order dtd. 14/9/2010.

(3.) The material facts relevant for the disposal of present appeal are set forth hereunder: