RANJIT SINGH CHADHA. Vs. ICICI BANK LTD.

JUDGEMENT

(1.) THIS revision petition is filed against the concurrent findings of the two courts below convicting the Petitioner for offences under Section 138 of the Negotiable Instruments Act ordering that a sum of Rs. 10,000/ - be paid as compensation to the Respondent and simple imprisonment for 15 days. The cheque in question was for a sum of Rs. 9,700/ -.

(2.) ON appeal, the learned appellate Court affirmed the judgment and sentence imposed by the learned trial Court. This revision petition has now been preferred against the findings of the two courts below. I must express my amazement at the manner in which a petty amount of Rs. 9,700/ - has been dragged into litigation in three Courts. The docket of the court has been crowded with frivolous Whether reporters of the Local papers are allowed to see the judgment?. litigation, it does not countenance any judicial scrutiny. I find no merit in this revision petition which is accordingly dismissed.