TILAK RAJ DOGRA Vs. SHRI BACHITTER KUMAR

JUDGEMENT

(1.) On a complaint filed by the present respondent under the provisions of the Negotiable Instruments Act, 1881, learned trial Court vide its judgment dated 16.01.2014 allowed the same and convicted the petitioner/accused to undergo simple imprisonment for six months and also awarded compensation of Rs. 2,00,000.00.

(2.) Feeling aggrieved by the said judgment passed by the learned trial Court, the accused preferred an appeal, which was dismissed by the learned Appellate Court vide order dated 06.03.2014 by passing the following order:

(3.) Feeling aggrieved by the said order vide which the appeal filed by the accused has been dismissed in default, the accused/petitioner has filed the present revision petition.