SURINDER SINGH KWATRA Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) PETITIONER -Surinder Kumar Kwatra had filed the present revision petition to challenge the judgment passed by the Additional Sessions Judge, Patiala upholding the conviction and sentence recorded by the Judicial Magistrate, Ist Class.

(2.) THE main ground on which the notice was issued was that the statutory notice under Section 138(b) of the Negotiable Instruments Act had been served upon the petitioner only on 29.4.1993 while the complaint had been filed prior to the date on which the notice would have expired. The petitioner has also indicated that he is prepared to pay the amount due on account of dis-honoured cheque even now.