(1.) This is a revision petition arising out of judgment dated 19.01.2017 passed by Additional Sessions Judge, Sri Muktsar Sahib whereby conviction recorded by the trial Court was upheld.
(2.) Complainant filed a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 alleging that the complainant was having good relations with the accused who took loan of Rs.2,50,000.00 on 20.10.2013 and promised to repay the same with interest @ 1% per month. In discharge of his legal liability, he issued a cheque amounting to Rs.2,50,000.00 drawn on Corporation Bank, Branch Gidderbaha in favour of the complainant.
(3.) It was assured that on presentation, the cheque would be honoured, but on presentation, the cheque was dishonoured and returned with the memo bearing remarks "Funds Insufficient". Thereafter, a legal notice dated 11.01.2014 was served and the complaint came to be filed.