REKHA RANI @ DIMPY Vs. VIKAS KUMAR AND ANOTHER

JUDGEMENT

(1.) Present revision petition has been filed against the impugned judgment dated 21.03.2018, passed by learned Additional Sessions Judge, S.A.S. Nagar (Mohali), vide which, appeal filed by the petitioner against the judgment and order of sentence dated 19.09.2016 of learned Judicial Magistrate 1st Class, Dera Bassi, whereby, she was convicted for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short 'N.I. Act') and sentenced to undergo rigorous imprisonment for a period of one and half years with fine of Rs. 5000/- with default clause, to further undergo imprisonment for one month, has been dismissed.

(2.) This Court, while issuing notice of motion on 25.05.2018, passed the following order:-

(3.) Thereafter, on 29.11.2018, the following order was passed by this Court:-