SATISH CHAND Vs. SURENDER SINGH

JUDGEMENT

(1.) This appeal has been preferred against the judgment of conviction dated 02.06.2014 passed by the Sessions Judge, Palwal thereby reversing the judgment of acquittal dated 27.04.2013 passed by the Judicial Magistrate 1st Class, Hodal.

(2.) The appeal was admitted on 09.06.2014. Thereafter, vide order dated 18.06.2014, the imprisonment imposed upon the appellant was suspended and recovery of fine was also stayed.

(3.) A complaint under Section 138 of the Negotiable Instruments Act came to be filed on account of dishonouring of 1 of 4 cheque Nos.1814574 and 1814575 in a sum of Rs.75,000/- each.