JEET SINGH Vs. GULIAQAT SINGH

JUDGEMENT

(1.) The present revision has been filed against the judgment dtd. 28/10/2017, passed by Sub Divisional Judicial Magistrate, Jalalabad (West), vide which the petitioner/accused was convicted under Sec. 138 of the Negotiable Instruments Act, 1881 (in short N.I Act) to undergo Rigorous Imprisonment for one year and six months and birther ordered to pay compensation equivalent of Rs.2,50,000.00 and the impugned judgement dtd. 2/4/2025 passed by Addl. Sessions Judge, Fazilka vide which appeal by petitioner against the same was dismissed.

(2.) Contentions

(3.) Analysis