JITESH KUMAWAT Vs. ASHOK KUMAR

JUDGEMENT

(1.) Heard counsel for the petitioner and learned Public Prosecutor. Perused the orders impugned.

(2.) The instant miscellaneous petition has been filed by the petitioner being aggrieved of his conviction under Sec. 138 of the Negotiable Instruments Act.

(3.) The petitioner filed a revision against the conviction in the same matter being Revision No. 42/2003. The Revision was decided by this Court on 18.1.2005 and while upholding the petitioner's conviction and the substantive sentence, the sentence of fine was reduced from Rs. 25,000.00 to Rs.5,000.00 only. Now the petitioner has again challenged his conviction by this misc. petition. He has not surrendered till date and accordingly warrants of arrest are being issued against him.