Punjab-Haryana High Court
Manjit Singh vs Jalour Singh And Another on 8 April, 2024
Neutral Citation No:=2024:PHHC:049789
2024:PHHC:049789
CRR-907-2023 --1--
313 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRR-907-2023
DATE OF DECISION:-08.04.2024
Manjit Singh ...Petitioner.
vs.
Jalour Singh and another ...Respondents..
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Gurpreet Singh, Advocate for
Mr. Fatehjeet Singh, Advocate for the petitioner.
Mr. Siddharth Gupta, Advocate for respondent No.1.
Mr. Siddharth Sandhu, AAG, Punjab.
****
HARKESH MANUJA, J. (Oral)
1. Challenge in the present revision petition is to the judgment dated
02.03.2023 passed by the Court of learned Sessions Judge, Bathinda,
whereby an appeal filed against the judgment of conviction and order of
sentence dated 22.03.2021 passed by learned Judicial Magistrate Ist Class,
Bathinda, stood dismissed, thereby upholding the judgment of conviction
and order of sentence passed therein.
2. The facts of the case are that on account of dishonour of cheque
bearing No.759750 dated 29.12.2017 of State Bank of Patiala (now merged
with State Bank of India), village Ablu (Kothe Chet Singh), District
Bathinda, amounting to Rs.10,00,000/-, a complaint under Section 138 of
the Negotiable Instruments Act, 1881 (for short, "NI Act) read with Section
142 of the NIA Act and Section 420 IPC, came to be filed at the instance of
respondent No.1-complainant against petitioner.
3. On the basis of the evidence recorded, learned Trial Court vide
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judgment/order dated 22.03.2021, convicted the petitioner under Section
138 of the NI Act and sentenced him to undergo RI for a period of 01 year
& 06 months, besides payment of compensation of Rs.10 lakhs along with
interest @9% per annum from the date of issuance of cheque in question till
date..
4. Aggrieved thereof, the petitioner filed first appeal before the
Court of Sessions Judge, Bathinda, which was dismissed, thereby,
upholding the judgment of conviction and order of sentence passed by the
trial Court against the petitioner.
5. Impugning the aforementioned judgments, learned counsel for the
petitioner submits that the Courts below have failed to appreciate the fact
that the respondent-complainant was having no financial capacity to lend
such a huge amount of Rs.10 lakhs. He further submits that the cheque book
of the petitioner was lost, regarding which, he even got lodged DDR. He
also submits that the disputed cheque was misused by the complainant due
to personal grudge as the petitioner refused to do his work when he was
Sarpanch of Village Kothe Chet Singh.
Learned counsel further submits that even no date, time or place
has been mentioned in the complaint, when the said amount was paid to the
petitioner by the complainant as in fact, the petitioner did not even issue the
cheque in question in discharge of the alleged liability.
6. On the other hand, learned State counsel assisted by learned
counsel representing respondent No.1-complainant supported the judgments
passed by the Courts below while submitting that the same are absolutely in
accordance with the legal proposition applicable to the facts and
circumstances of the case in hand and thus, warrant no interference.
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7. I have heard learned counsel for the petitioner and gone through
the paper book as well as the records.
8. In the present case, the plea of the petitioner was that the
complainant was having no financial capacity to lend such a huge amount of
loan of Rs.10 lakhs, whereas, the complainant in his cross-examination
specifically stated that he owned 04 acres of land and was having annual
income of Rs.2,40,000/- from the said land, besides earning from selling
buffaloes. In fact, the petitioner failed to rebut the aforesaid, besides it, the
petitioner never ever denied the fact that the disputed cheque bear his
signatures and was drawn on his bank account.
8.1 As regards the plea that the cheque book was lost regarding which
DDR was lodged, the petitioner neither placed on record a copy of the DDR
in support thereof nor any police official was ever examined by him, besides
it, he also failed to mention any date, month or year when his cheque book
was allegedly lost.
8.2 So far as the contention that the disputed cheque was misused by
the complainant due to personal grudge as the petitioner refused to do his
work when he was Sarpanch of Village Kothe Chet Singh, is concerned, the
petitioner was Ex-Sarpanch of village but he failed to examine any person,
who could corroborate his version that he never borrowed any amount from
the complainant and his cheque was misused by the complainant and in this
regard, learned Courts rightly recorded that if the disputed cheque was
misused by the complainant, then why no legal action was initiated by the
petitioner for the last so many years and if the bonafides of the petitioner
were strong & clear then he would have definitely explained his stand by
replying to the legal notice Ex. C3 dated 14.02.2018 issued by the
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complainant but he never chose to do so.
9. In view of the discussion made herein-above, finding no illegality
or perversity with the concurrent findings of fact recorded by the Courts
below which are based on proper appreciation of evidence, there being no
overlooking of the material available on record, re-appreciation of the
evidence being impermissible, the present revision been devoid of merits is
thus dismissed and the prayer made for sentences to run concurrently is also
denied.
10. It may be pointed out here that during pendency of present
revision, efforts were made between the parties to settle their claims. The
matter was even referred to the Mediation and Conciliation Centre of this
Court, however, the proceedings could not mature. As an effort of
settlement, the petitioner handed over certain amount to respondent No.1-
complainant, which shall be adjusted towards the compensation and interest
payable thereupon, as awarded by the Courts below.
08.04.2024 (HARKESH MANUJA)
sonika JUDGE
whether speaking/reasoned: Yes/No
whether reportable: Yes/No
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