PAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881 vide judgment dated 15.3.2010 passed by Judicial Magistrate Ist Class, Yamananagar at Jagadhri and sentenced to undergo simple imprisonment for one year with further direction to pay compensation of Rs. 2 lacs to the complainant vide order dated 16.3.2010. The aforesaid judgment and order were affirmed by the Additional Sessions Judge, Yamunanagar at Jagadhri vide his judgment dated 5.8.2011.

(2.) In the instant revision petition, the accused-petitioner has challenged the aforesaid judgments of the Courts below.

(3.) On August 25, 2011, after noticing the contention raised on behalf of the petitioner, following order was passed by this Court :-