RAHISUDDIN Vs. ANSHUL GARG

JUDGEMENT

(1.) Rahisuddin - petitioner has filed this petition under Sec. 482 Cr.P.C. for setting aside the order dtd. 30/1/2018 (Annexure P-4) passed by the learned Additional Sessions Judge, Faridabad whereby the appeal against judgment of conviction dtd. 13/12/2016 and order of sentence dtd. 15/12/2016 was dismissed for non-prosecution.

(2.) The facts in brief, leading to the petition are as under:-

(3.) After conclusion of trial, the trial Court vide its judgment dtd. 13/12/2016 held the accused guilty of the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881. On 15/12/2016, the order of sentence was passed thereby imposing sentence of simple imprisonment for a period of six months, besides awarding a compensation of Rs. l,07,000/-.