SANJAY MADAN Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) The epitome of the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, in the wake of complaint filed by complainant M/s Kannu Investments, through its proprietor Narinder Singh Gujral, respondent No.2 (for brevity "the complainant") and having completed all the codal formalities, the trial Magistrate convicted & sentenced petitioner-convict Sanjay Madan, Proprietor of Sat Pal Sons, to undergo simple imprisonment for a period of six months for the commission of offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter to be referred as "the NI Act"). He was further directed to pay a sum of Rs.60,000/- as compensation under Section 357(1) Cr.PC to the complainant, by virtue of impugned judgment of conviction dated 22.2.2011 and order of sentence dated 23.2.2011.

(2.) Aggrieved thereby, the appeal filed by the petitioner-convict was dismissed as well, by the appellate Court, by way of impugned judgment dated 15.9.2012.

(3.) The petitioner-convict still did not feel satisfied and preferred the present revision petition, to challenge the impugned judgments of conviction and orders of sentence, invoking the provisions of Section 401 Cr.PC.