DARSHAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide judgment dated 14.09.2010 passed by Sub Divisional Judicial Magistrate, Phagwara, the petitioner was convicted in a complaint filed under Section 138 of Negotiable Instruments Act, holding that the petitioner has committed offence under Section 138 of Negotiable Instruments Act, 1881 (herein referred as 'Act').

(2.) Accordingly, the petitioner was convicted under Section 138 of Negotiable Instruments Act, 1881 and was ordered to undergo simple imprisonment for a period of one year and to pay fine of Rs. 5,000/- and in default of payment of fine, the petitioner was ordered to undergo further simple imprisonment for one month.

(3.) The petitioner preferred an appeal against the aforesaid judgment dated 14.09.2010 which was dismissed by the Sessions Judge, Kapurthala, vide judgment dated 16.02.2012 holding that the trial Court rightly convicted and sentenced the accused/petitioner.