VINOD KRISHAN Vs. SUBHASH CHAND AND ANR.

JUDGEMENT

(1.) PETITIONER - Vinod Krishan was convicted for an offence under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') by the Judicial Magistrate Ist Class Chandigarh vide judgment dated 22.12.1995. Vide order of even date, petitioner was sentenced to undergo rigorous imprisonment for six months and directed to pay a fine of Rs. 500/ - . Aggrieved by the same, petitioner filed an appeal and the same was dismissed by the Additional Sessions Judge, Chandigarh vide order dated 13.7.2001. Hence, the present revision petition.

(2.) THE brief facts of the case, as noticed by the Appellate Court in para 2 of its judgment, are as under:

(3.) LEARNED Counsel for respondent No. 1 has submitted that respondent No. 1 may be allowed to withdraw the amount deposited by the petitioner with the Registry and he has no objection if the sentence qua imprisonment of the petitioner be reduced to already undergone by him.