DILIP CHAWLA Vs. RAVINDER KUMAR & ANR.

JUDGEMENT

(1.) Dilip Chawla was tried and convicted under Section 138 of the Negotiable Instruments Act, 1881 vide judgment dated 26.08.2014, passed by the learned Metropolitan Magistrate in CC No.142-1/2 and was sentenced vide order dated 24.02.2016 to undergo SI for six months, to pay a compensation of Rs.6,00,000/- (Rs.6 lakhs) within two months of passing of the order failing which to suffer SI for 10 months.

(2.) The petitioner challenged the aforesaid judgment of the Trial Court before the learned District & Sessions Judge (West), Delhi in which too was dismissed vide judgment dated 27.08.2016.

(3.) The present revision petition is directed against both the concurrent judgments of the Courts below.