GABA TRADING COMPANY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition, prayer has been made for setting aside of the order dtd. 10/6/2025 passed by learned Sessions Judge, Fatehgarh Sahib, whereby the appeal filed by the petitioners against the judgment of conviction dtd. 26/2/2024 and order of sentence dtd. 29/2/2024 passed by the learned Judicial Magistrate Ist Class, Fatehgarh Sahib, was dismissed.

(2.) Petitioner No.2 was convicted in a criminal complaint No.200/2022 dtd. 20/5/2025, titled 'Naresh Kumar vs. Gaba Trading Company and another', under Sec. 138 of NI Act, vide judgment of conviction dtd. 26/2/2024 and order of sentence dtd. 29/2/2024 passed by the learned Judicial Magistrate Ist Class, Fatehgarh Sahib and sentenced to undergo simple imprisonment for a period of 01 month and to pay compensation to the tune of Rs.40,000.00 along with interest @ 6% per annum since the date of issuance of cheque till the date of actual realization to the complainant.

(3.) Appeal preferred by the petitioners against the aforesaid judgment of conviction and order of sentence was also dismissed by the learned Sessions Judge, Fatehgarh Sahib on 10/6/2025. Hence, the present revision petition.