RAJINDER SINGH Vs. VISHAL DINGRA

JUDGEMENT

(1.) THIS revision has been directed under Section 401 of the Code of Criminal Procedure (for short, "Cr.P.C.") by Rajinder Singh -revisionist -petitioner, feeling dissatisfied against order dated October 01, 2014 passed by Ld. Additional Sessions Judge (Fast Track Court), Patiala, whereby appeal preferred by him challenging the judgment and order dated July 09, 2013 passed by the Court of JMIC, Patiala convicting and sentencing petitioner to undergo rigorous imprisonment for a period of two years and compensation to the tune of Rs. 3 lac for commission of an offence under Section 138 of the Negotiable Instruments Act, 1881 (for brevity, 'Act'), was dismissed.

(2.) IN response to the notice of motion issued by this Court, Mr. Chanchal K. Singla, Advocate appeared and represented the respondent -complainant.

(3.) TO buttress his contention, learned counsel for the petitioner has placed reliance upon various pronouncements captioned as "Murtaza Mohammad Yusuf v. Gulam Nabi Abdul Rehman : 2010 (3) CCC, 245 (Bombay)", "General Autho Sales v. Vijaylakshmi", : 2005 Crl. Journal 1454 as well as "Ramdas S/o. Khelunaik v. Krishnand S/o. Vishnu Naik", : 2014 (4) RCR (Criminal) 282 (SC).