DINESH NEGI Vs. SAHIL SOOD

JUDGEMENT

(1.) Petitioner-Dinesh Negi has preferred the present Criminal Revision Petition, against the judgment, dtd. 29/12/2021, passed by the Court of learned Sessions Judge, Solan, District Solan, H.P. (hereinafter referred to as 'the Appellate Court'), passed in Criminal Appeal No. 29-S/10 of 2020, titled as Dinesh Negi versus Sahil Sood.

(2.) Vide judgment, dtd. 29/12/2021, the learned Appellate Court has dismissed the appeal, filed by the petitioner against the judgment of conviction and order of sentence, dtd. 29/2/2020, passed by the Court of learned Judicial Magistrate First Class, Court No. 1, Solan, District Solan, H.P. (hereinafter referred to as 'the trial Court') in Criminal Case No. 538-3 of 2012, titled as Sahil Sood versus Dinesh Negi.

(3.) By virtue of the said judgment of conviction and order of sentence, the learned trial Court has convicted the petitioner, for the offence, punishable under Sec. 138 of the Negotiable Instruments Act (hereinafter referred to as 'NI Act') and sentenced him to undergo simple imprisonment for two months and to pay a compensation of ? 5,50,000/-.