BALJYOT SIDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the instant revision petition for setting aside the impugned judgment of conviction and order of sentence dtd. 1/8/2024, passed by the learned Judicial Magistrate Ist Class, SAS Nagar whereby he has been convicted and sentenced to undergo simple imprisonment for a period of 01 year for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'the Act') and to pay compensation to the respondent No.2 to the tune of cheque amount i.e. Rs.15,00,000.00 as also the judgment dtd. 27/1/2026, passed by learned Addl. Sessions Judge, SAS Nagar, vide which the appeal of the petitioner against the aforesaid judgment of conviction and order of sentence dtd. 1/8/2024 has been dismissed.

(2.) The brief facts of the case are that the complainant's son is known to the accused persons since more than 10 years. It is the case of the complainant that accused Baljyot Singh is the friend of the complainant's son and he approached the complainant's son for a friendly loan. The son of the complainant requested the complainant to give the accused a sum of Rs.8,00,000.00 as friendly loan. In lieu of the repayment of the loan amount which had accrued for a total of Rs.9,34,000.00 (Rs.8.00 lacs as principle amount + Rs.1,34,000.00 as interest) the accused had issued the cheque bearing no.711529 dtd. 22/10/2020 of Rs.9,34,000.00 but the same was dishonoured when presented with the banker. Legal notice was issued but no reply was given. Thereafter, complainant filed the present complaint under sec. 138 NI Act.

(3.) The petitioner was convicted and sentenced to undergo simple imprisonment for a period of 01 year for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'the Act') and to pay compensation to the respondent No.2 to the tune of cheque amount i.e. Rs.15,00,000.00 by the learned Judicial Magistrate, Ist Class, SAS Nagar, vide order dtd. 1/8/2024. Feeling aggrieved, the present petitioner has filed the appeal, which was dismissed by the learned Additional Sessions Judge, SAS Nagar, vide order dtd. 27/1/2026. Hence the present revision petition has been filed.