MOHINDER SINGH Vs. TARSEM SINGH

JUDGEMENT

(1.) THIS criminal revision petition has been filed under Section 401, Cr. P. C. challenging the impugned order dated 26.8.2014 passed by learned Sessions Judge, S.B.S. Nagar.

(2.) IT is stated in the revision petition that vide impugned judgment and order dated 27.9.2013 passed by the learned Sub Divisional Judicial Magistrate, Balachaur, the petitioner has been convicted and sentenced to undergo rigorous imprisonment for one year for the offence under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as "the NI Act"). The learned Sessions Judge, S.B.S. Nagar, vide impugned judgment dated 26.8.2014 dismissed the appeal upholding the conviction and sentence awarded to the petitioner. It is stated that the impugned judgments passed by the Courts below are patently and manifestly illegal, erroneous and perverse being against the settled law.

(3.) NOTICE of motion has been issued in this case.