RAJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court challenging order dtd. 18/2/2022 passed by learned Additional Sessions Judge, Moga, whereby the learned Additional Sessions Judge, Moga, while dismissing his appeal, has affirmed the conviction of the petitioner for offence under Sec. 138 Negotiable Instruments Act.

(2.) Learned counsel for the petitioner submits that the petitioner was convicted vide judgment dtd. 27/2/2020 passed by learned Judicial Magistrate 1st Class, Moga for offence punishable under Sec. 138 of Negotiable Instruments Act on account of dishonour of cheque for an amount of Rs.2.5 lacs and was sentenced to undergo rigorous imprisonment for one year apart from the imposition of fine to the tune of Rs.5000.00.

(3.) Although the petitioner challenged the said judgment dtd. 27/2/2020 by way of filing an appeal, but the said appeal also came to be dismissed vide judgment dtd. 18/2/2022 passed by learned Additional Sessions Judge, Moga.