BALWINDER SINGH Vs. PALWINDER SINGH

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dtd. 1/8/2016 passed by the Additional Sessions Judge, Amritsar, vide which the appeal preferred by the petitioner against the judgment of conviction and order of sentence dtd. 1/12/2014 passed by the Judicial Magistrate, 1st Class, Ajnala has been dismissed.

(2.) The brief facts of the case are that the petitioner faced trial in criminal Complaint No.88/2010 dtd. 5/4/2010 titled as 'Palwinder Singh Versus Balwinder Singh' under Sec. 138 of the Negotiable Instruments Act and came to be convicted and sentenced as below:- <FRM>JUDGEMENT_209_LAWS(P&H)2_2023_1.html</FRM>

(3.) Aggrieved against the said judgment of conviction and order of sentence, the petitioner preferred an appeal before the Additional Sessions Judge, Amritsar, which came to be dismissed on 1/8/2016.