MANOJ VASUDEV Vs. DARBI PRINT PACK

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dtd. 11/3/2016 passed by the Additional Sessions Judge, Patiala, vide which the appeal preferred by the petitioner against the judgment of conviction and order of sentence dtd. 1/6/2015 passed by the Sub-Divisional Judicial Magistrate, Rajpura, has been dismissed.

(2.) The brief facts of the case are that in discharge of his legal liability, the petitioner/accused issued a cheque bearing No.611248 dtd. 28/6/2013 for an amount of Rs.92,459.00 in favour of respondent No.l-complainant which came to be dishonoured. Pursuant thereto, the accused/petitioner came to be summoned under the provisions of the 138 of the Negotiable Instruments Act, 1881 vide order dtd. 1/6/2015 passed by the Sub Divisional Judicial Magistrate, Rajpura.

(3.) The evidence was led and ultimately, the accused/petitioner was held guilty and accordingly, convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 and sentenced to undergo simple imprisonment for a period of 01 year. The accused/petitioner was also ordered to pay an amount of Rs.500.00 as compensation to respondent No.l/complainant.