AMANDEEP SINGH Vs. HARJINDER SINGH

JUDGEMENT

(1.) THE matrix of the facts and material, which needs a necessary mention, for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that, initially, complainant-respondent Harjinder Singh son of Avtar Singh (for brevity "the complainant") has instituted a private complaint against petitioner-convict Amandeep 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") as amended by the Banking, Public, Financial Institutions and Negotiable Instrument Laws (Amendment) Act, 2002 (55 of 2002).

(2.) THE trial Court convicted and sentenced the petitioner-convict to undergo rigorous imprisonment for a period of one year, to pay a fine of Rs. 5000.00 and in default of payment of fine, to further undergo RI for a period of three months u/s 138 of the NI Act, by virtue of impugned judgment of conviction and order of sentence dated 21.1.2011.

(3.) THE petitioner-convict still did not feel satisfied and preferred the present revision petition, to challenge the impugned judgments of conviction & orders of sentence, invoking the provisions of Section 401 Cr.PC. That is how I am seized of the matter.