RANJEET Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) This revision questioning illegality and arbitrariness of revisionist conviction for the offence of Section 138 NI Act and punishment of one year imprisonment with fine of Rs. 2 lac recorded in C.R. No. 675/05 before the court of Judicial Magistrate, Pilibanga vide judgment dated 20.04.09 and affirmed in Appeal No. 55/09 by the learned Sessions Judge vide judgment dated 16.12.09.

(2.) Respondent complainant averring that accused his legal liabilities to pay Rs. 1,32,500/- to complainant gave a cheque of this amount on 02.06.05 which when submitted to Bank on 19.9.05 dishonoured because account being closed and issuer did not pay despite service of notice dated 10.09.05 instituted complaint.

(3.) Recording evidence and for stated reasons convicted found guilty and sentenced.