SAHIB SINGH CHEEMA Vs. SATPAL

JUDGEMENT

(1.) By filing the present criminal revision, the petitioner has assailed the judgment dated 30.09.2011, vide which, the learned Sessions Judge, Fatehgarh, upheld the judgment dated 23.04.2010, passed by the learned Judicial Magistrate 1st Class, Fatehgarh Sahib, whereby, the petitioner was convicted under Section 138 of Negotiable Instruments Act and sentenced to undergo RI for a period of one year with fine of Rs. 3000/- and in default thereof RI for one month.

(2.) In compliance of the previous order dated 11.09.2014, the petitioner has deposited the compounding fee to the extent of 15% i.e. Rs. 52500- with the Member Secretary, Punjab Legal Services Authority, Punjab at Chandigarh on 18.11.2014 and placed original receipt on record, which is taken on record as Mark 'A'.

(3.) Heard.