RAJU Vs. TARA CHAND AND ANOTHER

JUDGEMENT

(1.) Cr.Mp(M) No. 1391 of 2017.

(2.) This criminal revision is directed against the order dated 5.8.2016 passed by learned Additional Sessions Judge (I), Mandi, District Mandi, H.P. in Cr. Appeal No. 67/14/13 whereby he dismissed the appeal filed by the petitioner in default.

(3.) Looking to the nature of order, I propose to pass, it is not at all necessary to deal with the facts in detail. Suffice it to state that the complainant-respondent filed a complaint against the petitioner under Section 138 of the Negotiable Instruments Act (for short 'Act') which after trial was allowed by the trial Magistrate and the petitioner was ordered to be convicted and sentenced to undergo simple imprisonment for a period of three months and to pay compensation to the tune of Rs.30,000/- to the complainant within a period of two months. The petitioner filed an appeal assailing the aforesaid conviction and sentence and the same was dismissed in default by the learned Additional Sessions Judge (1), Mandi.H.P. It is thereafter that the petitioner has filed the instant revision petition assailing the aforesaid judgement/order passed by the learned Courts below.