BHUPINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) A complaint under section 138 of the Negotiable Instruments Act, 1881 was filed by M/s Vee Kay Concast Pvt. Ltd., Village Kanganwal, Post office Jugiana, Tehsil and District Ludhiana against accused Bhupinder Singh, Director of M/s Inderjit Forgings Pvt. Ltd., D-131, Phase-V, Focal Point, Ludhiana vide judgment dated 05.08.2016, the accused-Bhupinder Singh was convicted and sentenced to undergo R.I. for 11/2 years besides fine of Rs. 1,000/- and in default of payment of fine to undergo further R.I. 15 days.

(2.) Feeling aggrieved, the accused filed appeal against said judgment of conviction and order of sentence which was dismissed by Additional Sessions Judge, Ludhiana vide judgment dated 17.03.2017, inasmuch as the conviction of the accused was up-held. However, the sentence was modified as under:- <FRM>JUDGEMENT_270_LAWS(P&H)1_2018_1.html</FRM>

(3.) Bhupinder Singh was taken into custody. Thereafter, the instant revision petition was filed and sentence of the petitioner was suspended during the pendency of the revision petition.