TARLOCHAN SINGH Vs. WASSAN SINGH

JUDGEMENT

(1.) Petitioner was convicted for an offence under Section 138 of the Negotiable Instruments Act, 1881 (for short- "the Act") vide judgment dated 15.9.2006 passed by the Judicial Magistrate, Ist Class, Jalandhar. Vide order of the even date, he was sentenced to undergo simple imprisonment for a period of 11/2 year with a fine of Rs 2,000/- under Section 138 of the Act. Aggrieved by the same, he filed an appeal, which was dismissed vide judgment dated 15.7.2008 passed by the Additional Sessions Judge, (Ad hoc). Fast Track Court, Jalandhar. Hence, the revision petition.

(2.) The case of the prosecution, as noticed by the Appellate Court in para 3 of the impugned judgment, reads as under:

(3.) After hearing the learned counsel for the parties, I am of the opinion that the present petition deserves dismissal.