MEHAR CHAND Vs. UCO BANK

JUDGEMENT

(1.) This revision petition is directed against the judgment of conviction and sentence passed by the learned trial Magistrate on 03.01.2009 and affirmed by the learned Additional Sessions Judge, Fast Track Court, Shimla, on 29.06.2009, whereby the petitioner was imposed a compensation of Rs. 21,000/- and was directed to undergo simple imprisonment of one month in case compensation is not deposited in the proceedings held under Section 138 read with section 142 of the Negotiable Instruments Act (for short 'Act').

(2.) It would be noticed that there is no substantive sentence imposed by the learned Magistrate, however, the petitioner preferred an appeal which was disposed of in a rather unusual manner.

(3.) From the records, it is evident that an undertaking was given by the learned counsel representing the petitioner on 02.06.2009 before the learned Fast Track Court which reads thus:-