LOVLEEN KAUR Vs. BALJINDER KAUR AND ANOTHER

JUDGEMENT

(1.) This revision is directed against the judgment dated December 02nd, 2011 passed by Sessions Judge, Kapurthala, affirming the judgment of conviction and order of sentence dated July 13th, 2010 of Special Judicial Magistrate, Kapurthala, whereby, petitioner was convicted for the offence punishable under Section 138 of Negotiable Instrument Act (for short 'N.I. Act') and sentenced to undergo rigorous imprisonment for a period of two years and to pay fine of Rs.10,000/- with default stipulation in complaint No.887-A dated March 11th, 2008 titled "Baljinder Kaur vs. Lovleen Kaur".

(2.) Notice of motion.

(3.) Baljinder Kaur -- complainant/respondent No.2, is present in person with her counsel Mr.Arun Gosain, Advocate. She has accepted the notice.