MOHAN SINGH Vs. SHYAM LAL AND ANOTHER

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 19.11.2013, passed by the learned Additional Sessions Judge, Kurukshera, dismissing the appeal filed by the petitioner against the judgment /order dated 23/27.7.2012, passed by the learned Special Judicial Magistrate, Kurukshera, convicting the petitioner under Sec. 138 of the Negotiable Instruments Act and sentencing for a period of one year and to pay compensation to the tune of INR 2,25,000.00.

(2.) Learned counsel for the petitioner at the very outset states that he does not want to challenge the judgment of the conviction on merits. He further submits that the petitioner has paid the compensation amount, therefore, a lenient view may be taken in the matter of sentence. The petitioner has already undergone for a period of fourteen days.

(3.) Heard and perused.