BIDHI CHAND Vs. VINOD KUMAR AND ANOTHER

JUDGEMENT

(1.) Petitioner has been convicted by trial court under Section 138 of the Negotiable Instruments Act for dishonouring two cheques amounting to Rs.10,000/ - each and has been sentenced to pay fine of Rs.25,000/ - and in case of default in payment of fine, to undergo simple imprisonment for a period of four months with further directions that on realizing of fine amount an amount of Rs.20,000/ - will be paid as compensation to the complainant.

(2.) Judgment passed by trial Court has been affirmed by learned Sessions Judge by dismissing appeal alongwith application filed by petitioner under Section 391 Cr.P.C. for leading additional evidence. Aggrieved by impugned judgment, present revision petition has been preferred.

(3.) I have heard learned counsel for the parties and perused documents on record.