Inderjit Singh, J. - (1.) File taken up after lunch break.
(2.) The present revision has been filed by the petitioner M/s Fusion Retail Officer through its proprietor Nitin Sharma against the respondents- State of Haryana and another, challenging the impugned judgment of conviction dated 27.11.2014 and order of sentence dated 01.12.2014 passed by learned Judicial Magistrate Ist Class, Faridabad, vide which the petitioner was convicted and sentenced to undergo rigorous imprisonment for a period of one year and to pay compensation amounting to Rs.95,000/- and in default of payment of compensation to further undergo simple imprisonment for a period of three months under Section 138 of Negotiable Instruments Act and also challenging the judgment dated 03.09.2016 passed by learned Addl. Sessions Judge, Faridabad, vide which appeal filed by petitioner was dismissed.
(3.) Notice of motion was issued in this case.;