JAI PAL JYANI Vs. MOHAN LAL AGARWAL

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 19.11.2015 of the First Appellate Court affirming the judgment of conviction and order of sentence dated 07.06.2012 of Sub Divisional Judicial Magistrate, Abohar holding the petitioner guilty under section 138 of the Negotiable Instruments Act (in short as the 'Act') and sentencing him to undergo rigorous imprisonment for two years and to pay fine of Rs. 10,000/-, in default thereof to further undergo rigorous imprisonment for two months.

(2.) Put pithily, upon a complaint of the respondent-complainant under Section 138 of the Act, the petitioner was convicted in the manner as narrated in the opening part of the judgment.

(3.) Being aggrieved, petitioner preferred an appeal, but remained unsuccessful.