ASHA SHARMA Vs. GIFT ZONE & ANR.

JUDGEMENT

(1.) This petition has been preferred by the petitioner herein against the judgment and sentence of the two Courts below convicting her for offences under Sec. 138 of the Negotiable Instrument Act.

(2.) The petitioner has challenged the judgment on a number of grounds. Adverting to the facts of the case, a complaint was instituted against the petitioner that a cheque amounting to Rs.10,000.00 was issued to the complainant which on its presentation was dishonoured. The learned Court on the evidence on record convicted the petitioner and sentenced her to undergo simple imprisonment for one month and further compensation for a sum of Rs.12,000.00 to the complainant.

(3.) Appeal has been dismissed by the learned appellate Court, which while analysing the evidence, holds that the offence stands established. The Court also notices that it tried to compromise the matter, but no compromise was arrived at and in view of this amongst other facts the appeal was dismissed.