ASHOK KUMAR Vs. GORAV MONGA

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) This criminal revision is filed aggrieved of conviction under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'the Act') and upholding of conviction and sentence in appeal. The petitioner was sentenced to undergo one year rigorous imprisonment and to pay fine of rupees two thousand and in default of payment of fine, simple imprisonment for one month.

(3.) The brief facts are that petitioner issued a cheque of rupees two lakh to the complainant. On presentation the cheque was dishonored, after serving notice complaint was filed. After dismissal of the appeal, the parties compromised the matter.