SOM DUTT Vs. GURDYAL SINGH

JUDGEMENT

(1.) The petitioner herein stands convicted for commission of offence punishable under Sec. 138 of the Negotiable Instruments Act by the Court of learned Judicial Magistrate First Class, Rajgarh, District Sirmaur, H.P. in Criminal Case No. 243/2013, titled as Gurdyal Singh vs. Som Dutt, decided on 31/7/2019. The petitioner (hereinafter to be referred to as 'the accused' for convenience) has been sentenced to undergo simple imprisonment for a period of one year and also to pay an amount of Rs.2.5 Lac as compensation to the complainant/respondent (hereinafter to be referred as 'the complainant').

(2.) In appeal, the conviction so ordered by learned Trial Court stands upheld by the Court of learned Sessions Judge, Sirmaur District at Nahan, H.P. in Criminal Appeal No. 96-Cr.A/10 of 2019, titled as Som Dutt vs. Gurdyal Singh, dtd. 7/9/2021.

(3.) I have heard learned Counsel for the petitioner and also gone through the judgment passed by the learned Courts below.