SURESH ZINTOO Vs. DINESH KUMAR

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 Sec. 138 of the Negotiable Instruments Act (for short 'Act') against the petitioner on the allegations that cheque No. 274760 dtd. 8/4/2011 amounting to Rs.1,20,000.00 handed over by the petitioner to the respondent/complainant in order to discharge his liability, had been dishonoured.

(2.) The complaint was decided in favour of the respondent/complainant by the learned trial Magistrate and the petitioner was sentenced to undergo simple imprisonment for a period of three months and to pay compensation of Rs.1,75,000.00 to the complainant. Whether the reporters of the local papers may be allowed to see the Judgment?Yes

(3.) Aggrieved by the judgment of conviction and sentence passed by the learned trial Magistrate on 6/4/2015/8/4/2015, though the . petitioner preferred an appeal before the learned Additional Sessions Judge, Kinnaur at Rampur Bushehar, District Shimla, H.P., however, the same came to be dismissed vide judgment dtd. 27/2/2018, constraining the petitioner to file the instant revision petition.