MUKESH Vs. DHARMENDER

JUDGEMENT

(1.) The petitioner was convicted on 13.10.2011 under Section 138 of Negotiable Instruments Act and was sentenced to undergo Rigorous Imprisonment for a period of one year and six months coupled with fine of Rs. 2000/- and in default of payment of fine, the petitioner was sentenced to undergo Simple Imprisonment for a period of three months. The petitioner, accordingly, appealed against this order, which has been dismissed on 04.11.2012, and the sentence as imposed by the trial Court has maintained. He has, accordingly, filed this revision petition before this Court to impugn the order of his conviction and sentence.

(2.) Notice of motion in the revision as well as in the application for suspension of sentence was issued on 20.12.2012.

(3.) Mr. Suryakant Guatam, Advocate appearing for the petitioner, after making submissions at some length made a statement before the Court that the petitioner would make an effort to discharge the liability and would settle the issue. On his request the case was adjourned to 15.02.2013. On that day, Mr. M.L. Saggar, Senior Advocate appeared for the petitioner and requested for time to make arrangement for discharging the liability. The case was, accordingly, adjourned to today.