ROOP LAL Vs. OM TRADERS AND ANR.

JUDGEMENT

(1.) TWO courts below having concurrently found against the petitioner that he had issued a cheque in the sum of Rs. 30,000/ - which was dis -honoured without any reasonable cause, have convicted the petitioner herein to pay compensation to the extent of Rs. 40,000/ - and to undergo simple imprisonment for three months.

(2.) LEARNED Counsel appearing for the petitioner reiterates the same points which were urged before the courts below. Those having been determined as a question of fact, this Court will not interfere in the revisional jurisdiction. This revision petition is dismissed.