RAM CHAND Vs. PUNJAB STATE

JUDGEMENT

(1.) THIS is a criminal revision and has been directed against the judgment dated 4. 10. 1994 passed by learned Addl. Sessions judge, Patiala, who maintained the conviction of the petitioners under section 138 of the Negotiable Instruments Act against Ram Chand and radha Shyam, partners of M/s. Mahavir Rice Traders, Patiala on the allegations that the respondent-firm in order to discharge its liability issued a cheque for a sum of Rs. 12,528/- on 18. 10. 1989, but the cheque was dishonoured. The allegations stood proved, as a result of which the learned Magistrate vide judgment dated 24. 12. 1993 convicted the petitioners under Section 138 of the Negotiable Instruments Act and sentenced each one of them to undergo rigorous imprisonment for six months and to pay a fine of Rs. 2,500/- each and in default of payment of fine to further undergo rigorous imprisonment for two months.

(2.) NOT satisfied with the judgment of the Trial Court, the petitioners filed an appeal before the Addl. Sessions Judge, Patiala, who vide impugned judgment dated 4. 10. 1994 dismissed the appeal to the petitioners.

(3.) STILL not satisfied with the judgment of the Courts below, the present revision.