RAVINDER SINGH Vs. SMT. MALTU DEVI

JUDGEMENT

(1.) Respondent had invoked the jurisdiction of the trial Court by way of complaint, filed under Sec. 138 of the Negotiable Instruments Act, 1881 (for short the N.I.Act), on the ground that the cheque, issued by the appellant-petitioner herein, was bounced.

(2.) The trial Court, after examining the complaint, pleadings and statement of accused-petitioner herein, recorded under Sec. 313 Crimial P.C. came to the conclusion that the accused is guilty of having committed an offence punishable under Sec. 138 of N.I. Act but took a lenient view and asked the accused to pay a fine of Rs. 25,000.00 within fixed time frame and in default, to undergo simple imprisonment for three months.

(3.) Feeling aggrieved, the appellant-petitioner herein questioned the same by way of appeal before the appellate Court, which was dismissed. The petitioner now has invoked the jurisdiction of this Court in terms of Sec. 401 read with Sec. 397 of the Code of Criminal Procedure by way of filing the present revision petition.