GIAN CHAND GARG Vs. HARPAL SINGH

JUDGEMENT

(1.) In criminal complaint filed by Harpal Singh (respondent herein), accused-Gian Chand Garg (petitioner herein) was convicted by ld. JMIC, Kurukshetra under Sec. 138 of the Negotiable Instruments Act, 1881 [for short 'the NI Act'] vide judgment dtd. 21/4/2010 and was sentenced to undergo simple imprisonment for a period of 6 months and to pay fine of Rs.1000.00 with default sentence of 15 days imprisonment vide order of the even date. Fine was paid.

(2.) Against this conviction and sentence, appeal was preferred by the accused (petitioner herein), but the same was dismissed by the ld. Additional Sessions Judge, Kurukshetra vide order dtd. 14/9/2010, thus affirming the conviction as well as sentence.

(3.) Against the aforesaid judgment of conviction and order of sentence passed by the trial Court and as affirmed by the appellate Court, the present revision has been filed by the accused.