SHEKHAR MEHTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant criminal revision petition is directed against the judgment dated 27.7.2012 passed by the learned Sessions Judge, Fatehabad, thereby dismissing the appeal of the petitioner against the judgment of conviction dated 30.8.2010 and order of sentence dated 31.8.2010, passed by the learned Additional Chief Judicial Magistrate, Fatehabad, for the offence under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the NI Act').

(2.) Shorn of detailed background of the case, it would suffice to refer to the basic facts necessary for disposal of the instant criminal revision petition. Five cheques, issued by the petitioner in favour of the respondent-complainant on different dates and for different amount, came to be dishonoured. The total amount was Rs.6.75 lacs. The respondent No.2-complainant had to approach the Court by way of her complaint No.141-II under Section 138 of the NI Act.

(3.) During the course of trial, the parties led their respective evidence. After hearing the parties and perusal of the record, the learned trial Court recorded the judgment of conviction dated 31.8.2010.