JASPREET SINGH Vs. JABAR SINGH

JUDGEMENT

(1.) The matrix of the facts and material, which need a necessary mention, for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, are that, initially the complainant-Jabar Singh son of Babu Singhrespondent No.2 (for brevity "the complainant") filed a criminal complaint against the petitioner-convict Jaspreet Singh son of Surmukh Singh, for the commission of an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter to be referred as "the NI Act").

(2.) Taking into consideration the oral as well as documentary evidence brought on record by the parties, the petitioner-convict was convicted and sentenced to undergo rigorous imprisonment for a period of 11/2 year, to pay a fine of Rs. 10000/- and in default of payment of fine, to further undergo RI for a period of one month, u/s 138 of the NI Act, by the trial Court, by virtue of impugned judgment of conviction and order of sentence dated 20.01.2012.

(3.) Aggrieved thereby, the appeal filed by the petitioner-convict was dismissed as well, by the appellate Court, by way of impugned judgment dated 02.04.2013.