MANJIT SINGH RATTU Vs. MOHINDER SINGH VIRDI

JUDGEMENT

(1.) Challenge in the present revision petition is to the judgment dtd. 15/9/2023 passed by learned Sessions Judge, Jalandhar, whereby the appeal filed against the judgment of conviction and order of sentence dtd. 30/1/2020 passed by learned Judicial Magistrate Ist Class, Jalandhar, was dismissed, thereby upholding the same.

(2.) The facts of the case are that on account of dishonour of cheque bearing No.577483 dtd. 9/1/2023, amounting to Rs.42,86,000.00, a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to "NI Act") came to be filed at the instance of respondent No.1-complainant against the petitioner.

(3.) On the basis of the evidence recorded, learned Trial Court vide judgment/order dtd. 30/1/2020, convicted the petitioner under Sec. 138 of the NI Act and sentenced him to undergo rigorous imprisonment for a period of 02 years and to pay compensation to the tune of Rs.10,00,000.00 to the complainant, who can recover entire amount either from accused or from his personal properties under law.