SAHIB SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition under the provisions of section 401 Cr.P.C. has been brought by Sahib Singh, the petitioner, against the judgment dated 12.10.2012 passed by learned Additional Sessions Judge (Fast Track Court), Patiala.

(2.) In a complaint brought by Angrej Singh, the respondent under section 138 of Negotiable Instruments Act, 1881 (for short the Act) learned Sub Divisional Judicial Magistrate, Rajpura held the petitioner Sahib Singh guilty vide judgment dated 05.09.2011 and passing the order on sentence of the same date, he had awarded sentence of rigorous imprisonment for a period of one year and a fine of Rs.1000/- with simple imprisonment for one month in default of payment of the same.

(3.) The appeal filed by Sahib Singh, accused against the aforesaid judgment and order on sentence of Sub Divisional Judicial Magistrate, Rajpura was dismissed by learned Additional Sessions Judge (Fast Track Court), Patiala, vide judgment dated 12.10.2011. It is this judgment, which is challenged by the petitioner by way of this revision petition.