TEKA Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) CRM-16096-2015

(2.) Present criminal revision has been preferred by the petitioner against judgment dated 07.02.2015 passed by learned Additional Sessions Judge, Hisar thereby dismissing the appeal filed by the petitioner against the judgment of conviction dated 16.12.2013 and order of sentence dated 23.12.2013 passed by the Judicial Magistrate Ist Class, Hisar vide which petitioner has been convicted for an offence punishable under Section 138 of the Negotiable Instruments Act, sentenced to undergo rigorous imprisonment for a period of one year and has been ordered to pay a sum of Rs. 3,80,000/- as compensation to the complainant, in default of payment of compensation, the petitioner shall undergo simple imprisonment for a period of four months.

(3.) I have heard the learned counsel for the petitioner and perused the record.