HARNEK SINGH Vs. RAVINDER SINGH

JUDGEMENT

(1.) The present revision has been filed by the petitioner Harnek Singh against respondent Ravinder Singh, challenging the impugned judgment of conviction and order of sentence dated 24.12.2013 passed by learned Sub Divisional Judicial Magistrate, Sunam, vide which the petitioner was convicted and sentenced to undergo rigorous imprisonment for a period of two years and to pay fine of Rs. 2000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of two months under section 138 of the Negotiable Instruments Act and also challenging the judgment dated 07.09.2015 passed by learned Addl. Sessions Judge, Sangrur, vide which appeal filed by petitioner was dismissed.

(2.) From the record, I find that a complaint was filed against accused-petitioner under section 138 of the Negotiable Instruments Act. The brief averments of the complaint as noted down in the judgment passed by learned SDJM, Sunam, are as under:-

(3.) Learned SDJM, Sunam, after appreciating the evidence, convicted and sentenced the petitioner as stated above. An appeal was filed by the petitioner and the same was dismissed by learned Addl. Sessions Judge, Sangrur, vide judgment dated 07.09.2015.