OM PAL Vs. SURINDER KUMAR

JUDGEMENT

(1.) Revision petitioner Om Pal has filed this petition against Surinder Kumar under Sec. 401 Crimial P.C. against the judgment dated 04.12.2013 passed by learned Addl. Sessions Judge, Karnal and judgment of conviction dated 13.07.2011 and order of sentence dated 14.07.2011 passed by learned Judicial Magistrate Ist Class, Karnal, vide which the revision petitioner was sentenced to undergo rigorous imprisonment for a period of four months under Sec. 138 of the Negotiable Instruments Act.

(2.) I have gone through the record and have heard learned counsel for the petitioner.

(3.) Learned counsel for the petitioner has not pointed out any illegality in the judgment passed by the learned courts below. As per the impugned judgments, the revision-petitioner has admitted hisCRR No.4071 of 2013 (O&M) -2- signatures on the cheque. The revision petitioner has also admitted taking of loan of INR 25,000.00 only and not INR 60,000.00. The judgment of conviction passed by both the courts below have been passed after discussing the evidence in minute detail and also by applying law to the facts and evidence properly. No illegality has been pointed out at the time of arguments in the judgments passed by the courts of Addl. Sessions Judge and Judicial Magistrate Ist Class. There is nothing as to whether any material evidence has not been discussed nor there is anything to show that the judgments are perverse. In the revision petition, the Court is only to see whether any illegality has been committed by the courts below but no illegality has been committed by the courts below.