HARIMAN NEGI Vs. PARMA NAND

JUDGEMENT

(1.) Applicant Hariman Negi has filed the present application in Criminal Revision No. 120 of 2009, which has been decided by this Court on 26/7/2016, for the following relief:-

(2.) Perusal of the record of Criminal Revision No. 120 of 2009 shows that the applicant has been convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act (hereinafter referred to as the 'N.I. Act') by the learned JMFC, Court No.2, Rohroo, District Shimla, H.P. (hereinafter referred to as the 'learned trial Court') vide judgment dtd. 13/1/2006. Vide order of sentence of the even date passed in the said case, the applicant (hereinafter referred to as the 'accused') has been sentenced to undergo one year simple imprisonment and to pay the compensation of Rs.1,00,000.00 for the offence punishable under Sec. 138 of N.I. Act.

(3.) The said judgment of conviction has unsuccessfully been assailed by the accused before the learned Additional District and Sessions Judge, Camp at Rohru, District Shimla, H.P. in criminal appeal No. 16-R/109-02/06 in case titled as Hariman Negi vs. Parma Nand. .