PARDEEP KANWAR Vs. RAM TRANSPORT FINANCE COMPANY LIMITED

JUDGEMENT

(1.) The present revision petition has been filed against the judgment passed by the learned Additional Sessions Judge-II, Shimla, District Shimla (hereinafter referred to as 'First Appellate Court') dtd. 21/7/2022 in Criminal Appeal No.5-T/10/2021 titled as Pardeep Kanwar versus Shri Ram Transport Finance.

(2.) By way of judgment dtd. 21/7/2022, the learned First Appellate Court has dismissed the appeal filed by the petitioner against the judgment of conviction and order of sentence dtd. 23/10/2021, passed by the Court of learned Additional Chief Judicial Magistrate, Theog, District Shimla, H.P (hereinafter referred to as 'trial Court'), vide which, the petitioner has been convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act (hereinafter referred to as 'NI Act') and sentenced to undergo simple imprisonment for a period of one year and to pay a compensation of Rs.2,10,000.00.

(3.) Against the dismissal of the appeal, the present revision petition has been filed.