AMARJIT SINGH Vs. MOHINDER SINGH

JUDGEMENT

(1.) Challenge in the present Criminal Revision is to the judgment dtd. 2/1/2019, vide which, the Judicial Magistrate Ist Class, Patiala had convicted the present petitioner under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter to be referred as "the Act of 1881") as well as quantum of sentence dtd. 2/1/2019 vide which the petitioner had been sentenced as under:- <FRM>JUDGEMENT_249_LAWS(P&H)7_2022_1.html</FRM>

(2.) Challenge has also been made to the judgment dtd. 22/11/2021 vide which the appeal filed by the present petitioner had also been dismissed by the Sessions Judge, Patiala.

(3.) Learned counsel for the petitioner has submitted that in pursuance of order dtd. 17/5/2022 passed by this Court, the petitioner has surrendered and has further submitted that in the present case, execution proceedings are pending and thus, either the impugned judgments should be set aside or the sentence part should be reduced.