JAGIR RAM Vs. STATE OF PUNJAB & ANR.

JUDGEMENT

(1.) (Oral) - The epitome of the facts & 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, in the wake of complaint of complainant M/s Devinder Singh & Sons respondent No.2 (for brevity "the complainant") and having completed all the codal formalities of trial, the petitioner-convict was convicted & sentenced to undergo simple imprisonment (for short "SI") for a period of two years, to pay a fine of 10,000.00 and in default of payment of fine, to further undergo SI for a period of one month, on accusation of having committed an offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter to be referred as "the NI Act"), vide impugned judgment of conviction and order of sentence dated 8.10.2011 by the trial Court.

(2.) Aggrieved by the impugned judgment of conviction & order of sentence, the appeal filed by the petitioner-convict was dismissed as well, by virtue of impugned judgment dated 26.7.2012 by the appellate Court.

(3.) Sequelly, the petitioner-convict still did not feel satisfied and preferred the present revision petition to challenge the impugned judgments of conviction and order of sentence of Courts below, invoking the provisions of Sec. 401 Cr.PC.