ANIL KUMAR Vs. RAJBIR SINGH

JUDGEMENT

(1.) Through instant revision, petitioner-accused has assailed the judgment of Appellate Court dtd. 23/2/2017, affirming the judgment of conviction dtd. 15/3/2016 and order of sentence dtd. 22/3/2016 of the trial Court, holding the petitioner guilty under Sec. 138 of the Negotiable Instruments Act, 1881 (in short the 'Act') and sentencing him to undergo simple imprisonment for one year and pay compensation of Rs.5,00,000.00 to respondent-complainant within 90 days from the date of order, failing which same was ordered to be recovered from him as arrears of land revenue.

(2.) Briefly, petitioner was tried, held guilty and sentenced by the trial Court vide judgment of conviction dtd. 15/3/2016 and order of sentence dtd. 22/3/2016 in the manner as narrated above in the opening part of the judgment.

(3.) Being aggrieved, petitioner approached Appellate Court, but remained unsuccessful as his appeal too was dismissed vide impugned judgment dtd. 23/2/2017.