SATPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE matter is listed today for disposal in the spirit of Lok Adalat.

(2.) THIS criminal revision petition has been preferred by the petitioner against the judgment dated 08.07.2004 passed by Sessions Judge, Sri Ganganagar (for short 'the appellate court' hereinafter), whereby the Cr. Appeal No. 24/2004 filed by the petitioner against the judgment dated 04.02.2004 passed by the Additional Chief Judicial Magistrate, Sri Ganganagar (for short 'the trial court' hereinafter), has been dismissed.

(3.) BRIEF facts of the case are that the petitioner had borrowed a sum of Rs. 25,000/ - from respondent No. 2 and for that, the petitioner gave a cheque of Rs. 25,000/ - dated 31.07.2000 to the respondent No. 2. However, when the said cheque was presented in the Bank for encashment, it was dishonoured due to insufficient fund in the bank account of the petitioner and, therefore, a notice was sent to the petitioner through an Advocate but the cheque amount was not paid to the respondent No. 2, then complaint under section 138 of the N.I. Act was filed by him.