GURMEET SINGH Vs. SATNAM SINGH

JUDGEMENT

(1.) The present revision petition is directed against the concurrent convcition of the petitioner for commission of offence punishable under Sec. 138 of the Negotiable Instruments Act. Petitioner stands sentenced to undergo simple imprisonment for three months and to pay compensation of Rs. 50,000.00 (the cheque amount) to the complainant and in case of default in making the payment of compensation to undergo further three months simple imprisonment.

(2.) Learned counsel appearing for the petitioner at the very outset makes a submission that he is not assailing the conviction of the petitioner on merits but prays for a lenient view to be taken as regards quantum of sentence.

(3.) In the light of such submission made by counsel appearing for the petitioner, this Court need not delve into the minute details of the case.