RAJESH Vs. ISHWAR SINGH

JUDGEMENT

(1.) For the reasons recorded in the application, the delay of 198 days in filing the present appeal is hereby condoned. Application stands allowed. Main case

(2.) The present is a revision petition filed by challenging the orders passed by the learned Judicial Magistrate Ist Class, Karnal dated 15/23/1/2019 whereby the petitioner in the present case has been convicted under Sec. 138 of the Negotiable Instruments Act, 1881 and has been directed to undergo simple imprisonment for 7 months and further to pay compensation equivalent to cheque amount for commission of offence under Sec. 138 of the Negotiable Instruments Act, 1881.

(3.) The challenge has also been made to the judgment of the learned Additional Sessions Judge, Karnal dtd. 17/2/2022, whereby the appeal filed by the petitioner has also been dismissed but with a modification that out of the total cheque amount Rs.8,000.00 which was 20% of the amount of compensation has already been deposited by the petitioner and, therefore, the petitioner was directed to pay an amount of Rs.52,000.00instead of Rs.60,000.00. The quantum of sentence of 7 months was upheld.