KULBIR SINGH BHALLA Vs. AMAR SINGH & ANR

JUDGEMENT

(1.) Looking to the nature of order, I propose to pass, it is not at all necessary to delve into the facts in detail. Suffice it to state that the complainant/respondent instituted a complaint under Section 138 of the Negotiable Instruments Act (for short 'Act') against the petitioner on the allegations that the cheque of Rs.24, 000/- handed over by the petitioner to the respondent in order to discharge his liability had been dishonoured. The complaint was decided in favour of the respondent by the learned trial Magistrate and the petitioner was sentenced to pay a compensation of Rs.27, 000/- and sentenced to undergo simple imprisonment for four months.

(2.) Aggrieved by the judgment of conviction and sentence passed by the learned trial Magistrate on 04.12014, though the petitioner preferred an appeal before the learned Sessions Judge-I, Mandi, H.P., however, the same came to be dismissed vide judgment dated 08.09.2017, constraining the petitioner to file the instant revision petition.

(3.) It is not in dispute that the petitioner has not only deposited the entire compensation amount of Rs.27, 000/-, but has deposited an additional amount of Rs.3, 000/-.