- (1.) Petitioner was convicted in a complaint under Section 138 of the Negotiable Instruments Act, 1881 (for short, "the Act") by the Sub Divisional Judicial Magistrate, Tohana, vide judgment dated 25.1.2011 and was ordered to undergo simple imprisonment for a period of six months and to pay a sum of Rs.6,00,000/- i.e. double the amount of cheque, for commission of offence punishable under Section 138 of the Act, out of which, Rs.10,000/- was ordered to be deposited with the Sub Divisional Legal Aid Fund and the remaining amount of Rs.5,90,000/- was directed to be paid to the complainant, as compensation.
(2.) Appeal filed by the petitioner was dismissed by the Additional Sessions Judge, Fatehabad, vide impugned judgment dated 14.5.2012.
(3.) Petitioner is before this Court by way of the instant petition, challenging the aforesaid judgments of the Courts below.;