- (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 order dated 01.12.1998 passed by the Additional Sessions Judge No.1, Sri Ganganagar (for short 'the appellate court' hereinafter), whereby the Cr.Appeal No.43/1998 filed by the petitioner against the judgment dated 23.01.1998 passed by the Additional Chief Judicial Magistrate, Sri Ganganagar (for short 'the trial court' hereinafter), has been dismissed.
(3.) The trial court in Cr.Case No.318/1993 has convicted the petitioner for for the offence punishable under section 138 of the N.I.Act and sentenced him to undergo one year's rigorous imprisonment and also imposed a fine of L 7,00,000/-.;