RAM DASS Vs. MIDDLE SINGH

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner, against the dismissal of his appeal, titled as, "Ram Dass versus Middle Singh", by the Court of learned Additional Sessions Judge, (CBI), Shimla, H.P. The petitioner had preferred the said appeal against the judgment of conviction and order of sentence, dtd. 17/12/2020, passed by the learned Chief Judicial Magistrate, Court No. 1, Rohru, District Shimla, in a complaint under Sec. 138 of the Negotiable Instruments Act, bearing Criminal case No. RBT"260/3 of 2019, titled as, "Middle Singh versus Ram Dass".

(2.) By way of judgment of conviction and order of sentence, petitioner Ram Dass has been convicted, for the offence, punishable under Sec. 138 of the Negotiable Instruments Act and sentenced to undergo simple imprisonment for a period of one year and to pay compensation to the tune of Rs.9,20,000.00" to the complainant.

(3.) The petitioner has assailed the said judgment of conviction and order of sentence, dtd. 17/12/2020, by way of Appeal, before the Court of learned Additional Sessions Judge, (CBI), Shimla. The said appeal has been dismissed. Hence, the petitioner has preferred the present revision petition, before this Court.