PREM SINGH ROHILA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This case has been taken up through video conferencing via Webex facility in the light of pandemic Covid-19 situation and as per instructions.

(2.) The instant revision petition raises a challenge to the impugned judgment dtd. 4/3/2021 passed in CRA No.63 of 2020 by Additional Sessions Judge, Panipat as well as the judgment of conviction dtd. 17/12/2019 and order of sentence dtd. 19/12/2019 passed in criminal complaint case bearing CIS No. NACT-2255 of 2018 under Sec. 138 of the Negotiable Instruments Act by the Court of Judicial Magistrate 1st Class, Panipat.

(3.) By virtue of the impugned judgment, the petitioner had been convicted for offences under Sec. 138 of the Negotiable Instruments Act, 1881 and had been sentenced to undergo imprisonment for a period of six months. Besides, the convict/petitioner had also been ordered to pay an amount of Rs.2,02,500.00 as compensation to the complainant under Sec. 357(3) CrPC, for his suffering due to dis-honour of the cheque for an amount of Rs.1,35,000.00 as well as towards loss of interest on the amount and expenses incurred in pursuing the proceedings.