RAMESH JASWAL Vs. URMILA WALIA

JUDGEMENT

(1.) Petitioner Ramesh Jaswal has filed the present revision petition, under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure (hereinafter referred to as the 'Cr.P.C') against the judgment dtd. 14/6/2019, passed by the learned Sessions Judge, Hamirpur, District Hamirpur, H.P. (hereinafter referred to as the "learned Appellate Court'), in Criminal Appeal No. 48 of 2015, titled as Ramesh Jaswal vs. Urmila Walia (deceased) through her LRs and others.

(2.) The said appeal has been preferred by the petitioner against the judgment of conviction and order of sentence dtd. 26/8/2015, passed by the learned Judicial Magistrate, First Class, Court No.II, Hamirpur, District Hamirpur, H.P. (hereinafter referred to as the 'learned trial Court'), in Pvt. Complaint No. 47-I/2011, titled as Urmila Walia vs. Ramesh Chand Jaswal.

(3.) Vide judgment of conviction and order of sentence, referred to above, the learned trial Court has convicted the petitioner for the commission of offence punishable under Sec. 138 of the Negotiable Instruments Act (hereinafter referred to as the 'N.I. Act') and sentenced him to undergo simple imprisonment for 12 months and to pay Rs.3,50,000.00as compensation.