KRISHAN GOPAL Vs. MAHESH KUMAR AND ORS.

JUDGEMENT

(1.) For the reasons mentioned in the application for condonation of delay in filing the petition, the delay is condoned. The application for condonation of delay is disposed of.

(2.) Present revision petition has been filed by the petitioner to challenge the legality and correctness of a judgment dated 26.11.2014 of learned Addl. Sessions Judge in Crl.A. 06/2014 whereby conviction sentence recorded by the learned Metropolitan Magistrate vide order dated 28.04.2014 in CC No. 211/1/10 under Sec. 138 Negotiable Instruments Act was upheld. Notice was issued to the respondent No. 1. He did not appear despite service.

(3.) The petitioner was convicted under Sec. 138 Negotiable Instruments Act and sentenced to undergo SI for eight months with compensation amount of Rs. 2.5 lacs and in default to undergo SI for six months.