RAM SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) PRESENT criminal revision has been preferred by the petitioner against judgment dated 19.08.2014 passed by the Additional Sessions Judge (Fast Track Court), Patiala, thereby dismissing the appeal filed by the petitioner against the judgment of conviction and order of sentence dated 22.11.2013 passed by the Judicial Magistrate Ist Class, Patiala, vide which the petitioner has been convicted for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (in short, 'N.I. Act') and sentenced to undergo rigorous imprisonment for a period of six months and pay compensation of the half of the cheque amount to the complainant.

(2.) I have heard the learned counsel for the parties and perused the record. On 13.03.2015, this Court passed the following order: - -

(3.) IN compliance of order dated 13.03.2015, the petitioner has brought a bank draft in a sum of Rs. 1,00,000/ - which has been handed over to Mr. Jagjit Singh, Manager of the respondent -bank, who is present in Court.