MANISH KUMAR Vs. SANJAY KUMAR

JUDGEMENT

(1.) Petitioner stands convicted for having committed an offence punishable under the provisions of Section 138 of the Negotiable Instruments Act. He is sentenced to undergo simple imprisonment for a period of six months and also pay an amount of Rs. 50,800/- to the respondent.

(2.) Judgment dated 16th May 2009 passed by Judicial Magistrate 1st Class, Court No.2, Mandi, H.P., stands affirmed vide judgment dated 6.7.2013 passed by Sessions Judge, Mandi, District Mandi, H.P, in Criminal Appeal No.44/2009, titled as Manish Kumar versus Sanjay Kumar.

(3.) Having heard learned counsel for the parties, I am of the considered view that no case for interference is made out and the petition only merits rejection.