RAM KRISHAN Vs. SANGITA SOOD

JUDGEMENT

(1.) The petitioner is aggrieved by his conviction by the two Courts below sentencing him for offences under Section 138 of the Negotiable Instruments Act.

(2.) On the evidence on record, the trial Court found that the petitioner had issued a cheque for valuable consideration of Rs.50,000/- and that on presentation it was dishonoured without any reasonable and justifiable cause. From the evidence on record, the trial Court sentenced the petitioner to pay compensation to the extent of Rs.50,000/- rupees and simple imprisonment for three months which was affirmed by the learned appellate Court.

(3.) Learned counsel appearing for the petitioner has urged a number of grounds urging that the offence infact has not been committed and that the petitioner is innocent of the offences as alleged against him.