TEK CHAND Vs. NAND LAL AND ANR.

JUDGEMENT

(1.) THE Petitioner is aggrieved by his conviction under Section 138 of the Negotiable Instrument Act and sentence to pay compensation of Rs. 1,70,000/ - and one year simple imprisonment. The learned trial Magistrate has also imposed a fine of Rs. 5000/ - which was set aside by the learned Appellate Court.

(2.) ON the facts on record, the learned trial Court found that the Petitioner herein had issued two cheques one for Rs. 50,000/ -and second for Rs. 1 lac to the complainant, which cheques were dishonoured on presentation. The defence set up by the Petitioner herein that cheques were blank and they have been misused by the complainant was rejected on the evidence on record. These findings have been re -affirmed in appeal by the learned Additional Sessions Judge, who has dealt with the evidence on each and every point so urged.

(3.) I have perused the judgments of both the Courts below but I cannot convince myself to hold that there is any perversity which is manifest in the reasoning or in the assessment of evidence. I also cannot persuade myself to hold that the conclusions arrived at on the evidence on record are such that can be described as totally bereft of evidence. Thus, there is no merit in this revision petition.