PREM NATH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application for placing on record photocopy of demand draft, postal receipt and affidavit of the petitioner (Annexures P-4 to P-6) is allowed in terms of the contents and prayer made therein. Document annexures P-4 to P-6 are taken on record.

(2.) The petitioner was prosecuted for offence under Sec. 138 read with Sec. 141 of Negotiable Instruments Act, 1881. Learned trial Court vide judgment dtd. 28/3/2018 passed in Criminal Case No.347 convicted the accused/petitioner under Sec. 138 of Negotiable Instruments Act, 1881 and sentenced him to undergo rigorous imprisonment for a period of one year with fine of Rs.1,000.00 and in default of payment of fine to further undergo sentence for a period of thirty days.

(3.) Challenging the said conviction, the accused/petitioner filed an appeal before the Court of learned Sessions Judge, Pathankot vide Criminal Appeal No.39 of 25/4/2019, decided on 11/11/2021.