AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Avtar Singh son of Kapur Singh was held guilty by the Court of JMIC, Patiala vide its judgment dated 14.3.2001 of offence under Section 138 of Negotiable Instrument Act in the complaint filed by respondent - M/s Modern Financers and was sentenced to undergo RI for six months and to pay a fine in the sum of Rs. 500/-, in default of payment of fine, to further undergo RI for 15 days.

(2.) Aggrieved against the judgment and order dated 14.3.2001, the petitioner filed an appeal but the same was also dismissed.

(3.) Respondent - M/s. Modern Financers in its complaint alleged that petitioner had taken a loan of Rs. 50,000/- and had issued a cheque on 14.5.1999 amounting to Rs. 68,000/-. Complainant had presented the cheque but the same was not encahsed and was returned by the banker with the remarks "insufficient funds". Complainant himself appeared as PW-1 and examined Kuldip Singh, Officer of Punjab and Sind Bank as PW-2 and closed its evidence.