CRR-1061-2025 (O&M) 

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

                    CRR-1061-2025 (O&M)

   Date of Decision:  21.09.2026

RAM PRATAP GOYAL & ANOTHER                         

... Petitioners

Versus

OM PRAKASH GOYAL & ANOTHER                                               

...Respondents

CRR-1941-2025 (O&M)

OM PRAKASH GOYAL   

... Petitioner

Versus

RAM PRATAP GOYAL & OTHERS                      ...Respondents

Sr. 

No.

Particulars Details

1. The date when the judgment was reserved 16.09.2026

2. The date when the judgment is pronounced 21.09.202 6

3.

The date when the judgment is uploaded on the 

website

21.09.2026

4.

Whether only operative part of the judgment is 

pronounced or whether the full judgment is 

pronounced

Full

5.

The delay, if any, of the pronouncement of full 

judgment, and reasons thereof

Not 

applicable

CORAM:  HON'BLE MR. JUSTICE  JASJIT SINGH BEDI

Present: Mr. Jimmy Singla, Advocate for the petitioners (through V.C.)

in CRR-1061-2025 and for respondent Nos.1 & 2 

in CRR-1941-2025.

Mr. Vivek Aggarwal, Advocate for the petitioner in CRR-1941-

2025 and for respondent No.1 in CRR-1061-2025.

Ms. Diya Sodhi, Sr. DAG, Haryana for respondent No.2.

****

JASJIT SINGH BEDI, J 

This   order   shall   dispose   of   two   criminal   revision   petitions

bearing   No.CRR-1061-2025  on   behalf   of   accused-petitioner   No.1-Ram

CRR-1061-2025 (O&M) 

Pratap Singh Goyal and petitioner No.-2-Parivahan Road Carriers through its

sole proprietor Sh. Ram Pratap and the second Criminal Revision Petition i.e.

CRR-1941-2025  filed on behalf of the complainant-petitioner/Om Prakash

Goyal as the same arise out of the same impugned judgments.           

2. The prayer in the revision petition bearing No.CRR-1061-2025 is

for setting aside the judgment dated  03.04.2025  passed by the Additional

Sessions Judge, Gurugram whereby the criminal appeal i.e. CRA No.105 of

16.08.2024   filed   by   the   accused-petitioners   against  the   judgment   of

conviction and order of sentence dated 25/26.07.2024 passed by the Judicial

Magistrate 1

st

 Class, Gurugram has been dismissed.

The prayer in CRR-1941-2025 is for setting aside the judgment

dated  03.04.2025  passed   by   the  Additional   Sessions  Judge,  Gurugram

whereby the Criminal Appeal No.110 of 17.08.2024 filed by the complainant-

petitioner/Om Prakash Goyal seeking enhancement of compensation awarded

to   him  vide   judgment   of   conviction   and   order   of   sentence   dated

25/26.07.2024 passed by the JMIC, Gurugram, has been dismissed.

3.  For the sake of convenience, the facts are being taken from the

revision petition CRR-1061-2025. 

4. As   per   allegations   levelled  by   the   complainant/respondent

(hereinafter known as  the ‘respondent No.1’) the accused (hereinafter known

as  the ‘petitioner No.1’) being the Sole Proprietor of the enterprise Privahan

Road Carriers (accused No.2) [hereinafter known as the petitioner No.2] had

business and family relationship with the respondent No.1 since long. In the

month of December 2015, the petitioner No.1 requested for financial help to

invest in his business and promised to return the same with interest. On this

CRR-1061-2025 (O&M) 

request, respondent No.1 arranged money by selling the property of his

nephew and advanced Rs. 20 Lacs to the petitioner No.1 from January 2016

to June 2016. For security of the repayment, the petitioner No.1 issued two

cheques of Rs. 10,00,000/- each. In 2020, after calculating the principal and

interest a total amount of Rs. 40,00000/- was due against the petitioner No.1.

On the request of the petitioner No.1, two security cheques given were

returned and the petitioner No.1 issued four cheques no. 625835 to 625838 of

Rs. 10 lacs each from his Axis Bank account. Petitioner No.1 promised to

return the amount and requested not to present these cheques before his

intimation for the same. In October 2020, the respondent No.1 demanded

back the principal and profit.   Once again the petitioner No.1 issued five

cheques bearing No. 089829 to 089833 dated 21.06.2022 of Rs. 10,00,000/-

each from his PNB Bank and took back his earlier four cheques no. 625835 to

625838. Thereafter, the respondent No.1 presented the said five cheques

bearing No. 089829 to 089833 dated 21.06.2022 of Rs. 10,00,000/- each at

his bank but the said cheques were dishonored on 07.09.2022 with remarks

‘account closed’. The respondent No.1 got issued a statutory notice dated

07.10.2022 as provided under Section 138 of N.I Act but the petitioner No.1

did not make the payment of the dishonoured cheques leading to the filing of

the complaint.

5.  In   his   preliminary   evidence,   CW-1   Om   Parkash   Goyal

(respondent   No.1)   tendered   his   affidavit   as   Ex.CW-1/A,   whereby   he

corroborated and reiterated the contents of the complaint and tendered the

following documents with complainant:-

Exhibit Number Description

CRR-1061-2025 (O&M) 

Ex.C1 to Ex.C4  Photocopies of cheques bearing No.62 5835,

625836, 625837, 625838

Ex.C5 to Ex.C9 Original   cheques   bearing   No.089829,

089830,   089831,   089832,   089833   dated

21.06.2022

Ex.C10/1 to Ex. C10/5 Return memo dated 07.09.2022 

Ex.C11  Certificate given by RBL dated. 15.09.2022

Ex. C12/1 to Ex. C12/5 Return memo dated 16.09.2022 

Ex. C13  Legal notice dated 07.10.2022 

Ex. C14/1 to Ex. C14/2 Postal receipts 

Ex. C15  List of CDR 

Ex. C15/1 to Ex. C15/18  Call chart details 

6. Om   Prakash   Goyal/respondent   No.1,   tendered   his   affidavit

Ex.CW1/A and reiterated the facts mentioned in the complaint. He proved the

documents i.e., cheques Ex.C5 to C9 etc. During his examination, he admit-

ted that he had advanced Rs.20,00,000/- which were arranged by him by sell-

ing the property of his nephew, Brij Mohan. Due to answerable mental condi-

tion of Brij Mohan, he was unable to manage his funds because of which he

(respondent No.1) used to manage the accounts and property of his nephew.

7. In defence evidence, the petitioner No.1 appeared as DW-1 and

deposed that he knew the complainant since the last 20-25 years. He deposed

that his cheques were lost and yet filed a complaint regarding the same. He

published the lost report in the newspaper Ex.DW1/A. Among other things,

he deposed that he had given Rs.25,00,000/- to respondent No.1 for purchas-

ing a house in the name of his sister-in-law and also admitted that the cheques

Ex.C1 to Ex.C4 pertained to his accounts maintained with the Axis Bank and

bore his signatures.

8. Based on the evidence led, the petitioners came to be convicted

and sentenced by the Court of Judicial Magistrate, 1

st

 Class,  Gurugram vide

judgment and order of sentence dated 25/26.07.2024 as under:-

CRR-1061-2025 (O&M) 

Offence   under

Section

Sentence RI/SI Fine RI/SI in default

of   payment   of

fine

138 of NI Act SI for 01 year Rs.60,00,000/- --

9. Aggrieved against the said judgment of conviction and order of

sentence, the petitioners preferred an appeal before the Additional Sessions

Judge, Gurugram, which came to be dismissed on 03.04.2025.

10.   The   counsel   for   the   petitioners/accused   in   CRR-1061-2025

contends that the judgments of conviction have been recorded on the basis of

conjectures and surmises. The respondent No.1 has not been able to establish

his financial capacity to advance the loan in question. There is no evidence on

record as to how he was able to generate funds and the explanation furnished

that he had asked his nephew, Brij Mohan, to sell his property is not borne out

from any documents on record. The loaned amount has not been reflected in

his ITRs. Therefore, the impugned judgments are liable to be set aside and the

petitioners are liable to be acquitted of the charges framed against them.

11. The   learned   counsel   for   respondent   No.1/complainant  in

CRR-1061-2025, on the other hand, contends that no fault can be found with

the impugned judgments. The signatures on the cheques in question stand

admitted. The explanation furnished by the petitioner No.1 of the cheques

having been lost has rightly not been accepted by the Courts below. Once the

signatures on the cheques have been accepted, then a presumption arises that

the cheques have been issued for the discharge of a legal liability. Though the

said presumption is rebuttable, in the instant case, the petitioners have been

unable to rebut the same. Therefore, the present petition is liable to be

dismissed.

CRR-1061-2025 (O&M) 

12. I have heard the learned counsel for the parties.

13. I t is the case of the respondent No.1 that petitioner No.1/Ram

Partap owed him Rs. 50 lacs which accrued from Rs. 20 lacs along with

profits earned during the period from January 2016 to June 2022. Firstly, the

petitioner No.1 delivered four cheques drawn on Axis Bank which were

subsequently replaced by five post dates cheques worth Rs. 10 lacs each

drawn on PNB at branch Sahibabad due for payment on 21.6.2022 (Ex.C1 to

Ex.C9). In the interregnum he closed the NPA loan account on 30.06.2022.

The cheques were presented at the bank with his consent on  16.09.2022

which were dishonoured due to such closure of the bank account. The

respondent No.1 served a notice under Section 138 of NI Act upon the

petitioners but they neither repaid the money nor responded thereto. The

petitioner No.1 has admitted his signatures on all the nine cheques but has

failed to prove his plea as to how they reached the hands of respondent No.1.

The petitioner No.1 made a false statement that he had given Rs. 25 lacs in

the year 2000 to the respondent No.1 which he never demanded back.

14. The petitioner No.1 himself appeared as DW1. He denied issuing

the cheques in question Ex. C5 to Ex. C9 to the respondent No.1 but he

admitted his signatures on the cheques. Cheques Ex.C5 to Ex.C9 belong to

PNB Bank account no. 6314063140100210 of the petitioner No.1 maintained

at Chikamberpur, District Ghaziabad. He deposed that his cheque book was

lost at Rajender Nagar and he had approached the police by making a police

complaint regarding this. He relied upon the police complaint Mark A and a

publication in the newspaper dated 27.07.2022 (Ex DW1/A). Document Mark

A is acknowledgment of an online loss report. He did not produce the copy of

CRR-1061-2025 (O&M) 

his   complaint   submitted   to   the   police.   However,   during   his   cross-

examination, when respondent No.1 confronted him with the copy of the

complaint (Ex. DB) the petitioner No.1 admitted that his complaint filed

before the police was dated 26.07.2022. Petitioner No.1 admitted the copy of

loss report (Ex DB) raised before police on 26.07.2022. However, in the

complaint (Ex DB) neither the particulars of the bank account nor particulars

of the lost cheque leaves were mentioned. Further these particulars were not

mentioned   in   the   newspaper   publication   (Ex.DW1/A).  In   newspaper

publication (Ex.DW1/A) it was mentioned that the account was closed. The

respondent No.1 produced a report of the bank official Ex.DA showing that

this account no. 6314063140100210 was declared Non Performing due to

NPA and thereafter the same was closed on 30.06.2022. The complaint before

the police was made on 26.07.2022. This account was not closed on the

lodging of the complaint by the petitioner No.1 but it was already closed by

bank on the request of the borrower on 30.06.2022. From the document

Ex.DA, it is evident that account was closed on 30.06.2022 on the request of

the borrower (petitioner No.1) which means that he was in the knowledge that

his account was closed and the cheques would be dishonored. Once, the

account   holder   knew   that   his   account   was   already   closed   earlier   on

30.06.2022, there was no need for him to lodge a complaint for loss of the

cheques on 26.07.2022.  Further the petitioner No.1 failed to explain as to

why   when   his   account  was   already   declared   NPA  and   was   closed   on

30.06.2022, he was carrying the signed cheque leaves of this closed account

and that too at the Sabji Mandi on 26.07.2022. The conduct of the petitioner

No.1   does   not   appear   probable.  The   petitioner   No.1  had   to   rebut   the

CRR-1061-2025 (O&M) 

presumption under Section 118(2) and 139 of NI Act that the cheques were

issued for the discharge of a legally enforceable debt. However, his conduct

lends credence to the version put forth by the respondent No.1 that the

cheques were issued for the discharge of a legally enforceable debt.

15.  It is a settled position of law that once the accused admits his

signatures on a cheque, then an initial presumption as contemplated under

Section 139 of Negotiable Instruments Act has to be raised by the Court in

favour of the complainant. However, the accused is entitled to rebut the said

presumption either by furnishing evidence in his defence or from the cross-

examination of the complainant. 

16.  In  Rangappa Vs. Mohan, 2010(3) RCR(Criminal) 164, the

Hon’ble Supreme Court held as under:-

14. In light of these extracts, we are in agreement with the

respondent- claimant that the presumption mandated by Section

139 of the Act does indeed include the existence of a legally

enforceable   debt   or   liability.   To   that   extent,   the  impugned

observations in Krishna Janardhan Bhat (supra) may not be

correct. However, this does not in any way cast doubt on the

correctness of the decision in that case since it was based on the

specific   facts   and   circumstances   therein.   As   noted   in  the

citations,   this   is   of   course   in   the   nature   of   a   rebuttable

presumption and it is open to the accused to raise a defence

wherein the existence of a legally enforceable debt or liability

can be contested. However, there can be no doubt that there is

an initial presumption which favours the complainant. Section

139 of the Act is an example of a reverse onus clause that has

been included in furtherance of the legislative objective of

improving   the   credibility   of   negotiable   instruments.  While

Section 138 of the Act specifies a strong criminal remedy in

CRR-1061-2025 (O&M) 

relation to the dishonour of cheques, the rebuttable presumption

under Section 139 is a device to prevent undue delay in the

course of litigation. However, it must be remembered that the

offence made punishable by Section 138 can be better described

as a regulatory offence since the bouncing of a cheque is largely

in the nature of a civil wrong whose impact is usually confined

to the private parties involved in commercial transactions. In

such a scenario, the test of proportionality should guide the

construction and interpretation of reverse onus clauses and the

accused/defendant cannot be expected to discharge an unduly

high   standard   or   proof.   In   the   absence   of   compelling

justifications,   reverse   onus   clauses   usually   impose   an

evidentiary burden and not a persuasive burden. Keeping this in

view, it is a settled position that when an accused has to rebut

the presumption under Section 139, the standard of proof for

doing so is that of 'preponderance of probabilities'. Therefore, if

the accused is able to raise a probable defence which creates

doubts about the existence of a legally enforceable debt or

liability, the prosecution can fail. As clarified in the citations,

the   accused   can   rely   on   the   materials   submitted   by   the

complainant   in   order   to   raise   such   a   defence   and   it   is

conceivable that in some cases the accused may not need to

adduce evidence of his/her own.

(Emphasis supplied)

17.  In   M/s   Kumar   Exports   Vs.   Sharma   Carpets,2009(1)

RCR(Criminal) 478, the Hon’ble Supreme Court held as under:-

“9.   In   order   to   determine   the   question   whether   offence

punishable under Section 138 of the Act is made out against the

appellant, it will be necessary to examine the scope and ambit of

presumptions to be raised as envisaged by the provisions of

Sections 118 and 139 of the Act. In a suit to enforce a simple

contract, the plaintiff has to aver in his pleading that it was made

for good consideration and must substantiate it by evidence. But

CRR-1061-2025 (O&M)  -

to this rule, the negotiable instruments are an exception. In a

significant   departure   from   the   general   rule   applicable  to

contracts, Section 118 of the Act provides certain presumptions

to be raised. This Section lays down some special rules of

evidence   relating   to   presumptions.   The   reason   for   these

presumptions is that, negotiable instrument passes from hand to

hand on endorsement and it would make trading very difficult

and negotiability of the instrument impossible, unless certain

presumptions are made. The presumption, therefore, is a matter

of principle to facilitate negotiability as well as trade. Section

118 of the Act provides presumptions to be raised until the

contrary is proved (i) as to consideration, (ii) as to date of

instrument, (iii) as to time of acceptance, (iv) as to time of

transfer, (v) as to order of indorsements, (vi) as to appropriate

stamp and (vii) as to holder being a holder in due course.

Section 139 of the Act provides that it shall be presumed, unless

the contrary is proved, that the holder of a cheque received the

cheque of the nature referred to in Section 138 for the discharge,

in whole or in part, of any debt or other liability. Presumptions

are devices by use of which the courts are enabled and entitled to

pronounce on an issue notwithstanding that there is no evidence

or insufficient  evidence.  Under  the  Indian  Evidence Act  all

presumptions must come under one or the other class of the three

classes   mentioned   in   the   Act,   namely,   (1)   "may   presume"

(rebuttable), (2) "shall presume" (rebuttable) and (3) "conclusive

presumptions" (irrebuttable). The term 'presumption' is used to

designate   an   inference,   affirmative   or   disaffirmative  of   the

existence a fact, conveniently called the "presumed fact" drawn

by a judicial tribunal, by a process of probable reasoning from

some matter of fact, either judicially noticed or admitted or

established by legal evidence to the satisfaction of the tribunal.

Presumption literally means "taking as true without examination

or proof". Section 4 of the Evidence Act inter-alia defines the

words 'may presume' and 'shall presume as follows: -

CRR-1061-2025 (O&M)  -

"(a) 'may presume' - Whenever it is provided by this Act that

the Court may presume a fact, it may either regard such fact

as proved, unless and until it is disproved or may call for

proof of it.

(b) 'shall presume' - Whenever it is directed by this Act that

the Court shall presume a fact, it shall regard such fact as

proved, unless and until it is disproved."

In the former case the Court has an option to raise the

presumption or not, but in the latter case, the Court must

necessarily raise the presumption. If in a case the Court has

an   option   to   raise   the   presumption   and   raises   the

presumption, the distinction between the two categories of

presumptions ceases and the fact is presumed, unless and

until it is disproved. 

10. Section 118 of the Act inter alia directs that it shall be

presumed, until the contrary is proved, that every negotiable

instrument was made or drawn for consideration. Section 139 of

the Act stipulates that unless the contrary is proved, it shall be

presumed, that the holder of the cheque received the cheque, for

the discharge of, whole or part of any debt or liability.

Applying the definition of the word 'proved' in Section 3 of the

Evidence Act to the provisions of Sections 118 and 139 of the

Act, it becomes evident that in a trial under Section 138 of the

Act a presumption will have to be made that every negotiable

instrument was made or drawn for consideration and that it was

executed for discharge of debt or liability once the execution of

negotiable instrument is either proved or admitted. As soon as

the   complainant   discharges   the   burden   to   prove   that  the

instrument, say a note, was executed by the accused, the rules of

presumptions under Sections 118 and 139 of the Act help him

shift the burden on the accused. The presumptions will live, exist

and survive and shall end only when the contrary is proved by

the accused, that is, the cheque was not issued for consideration

and in discharge of any debt or liability. A presumption is not in

CRR-1061-2025 (O&M)  -

itself evidence, but only makes a prima facie case for a party for

whose benefit it exists.

11. The use of the phrase "until the contrary is proved" in Section

118 of the Act and use of the words "unless the contrary is

proved" in Section 139 of the Act read with definitions of "may

presume" and "shall presume" as given in Section 4 of the

Evidence Act, makes it at once clear that presumptions to be

raised   under   both   the   provisions   are   rebuttable.   When  a

presumption is rebuttable, it only points out that the party on

whom lies the duty of going forward with evidence, on the fact

presumed and when that party has produced evidence fairly and

reasonably tending to show that the real fact is not as presumed,

the purpose of the presumption is over. The accused in a trial

under Section 138 of the Act has two options. He can either show

that consideration and debt did not exist or that under the

particular   circumstances   of   the   case   the   non-existence  of

consideration and debt is so probable that a prudent man ought

to suppose that no consideration and debt existed. To rebut the

statutory presumptions an accused is not expected to prove his

defence   beyond   reasonable   doubt   as   is   expected   of   the

complainant in a criminal trial. The accused may adduce direct

evidence to prove that the note in question was not supported by

consideration and that there was no debt or liability to be

discharged by him. However, the court need not insist in every

case   that   the   accused   should   disprove   the   non-existence  of

consideration and debt by leading direct evidence because the

existence   of   negative   evidence   is   neither   possible   nor

contemplated. At the same time, it is clear that bare denial of the

passing of the consideration and existence of debt, apparently

would not serve the purpose of the accused. Something which is

probable has to be brought on record for getting the burden of

proof shifted to the complainant. To disprove the presumptions,

the   accused   should   bring   on   record   such   facts   and

circumstances, upon consideration of which, the court may either

CRR-1061-2025 (O&M)  -

believe that the consideration and debt did not exist or their non-

existence was so probable that a prudent man would under the

circumstances of the case, act upon the plea that they did not

exist. Apart from adducing direct evidence to prove that the note

in question was not supported by consideration or that he had

not incurred any debt or liability, the accused may also rely upon

circumstantial evidence and if the circumstances so relied upon

are compelling, the burden may likewise shift again on to the

complainant. The accused may also rely upon presumptions of

fact, for instance, those mentioned in Section 114 of the Evidence

Act to rebut the presumptions arising under Sections 118 and 139

of the Act. The accused has also an option to prove the non-

existence of consideration and debt or liability either by letting

in evidence or in some clear and exceptional cases, from the case

set   out   by   the   complainant,   that   is,   the   averments   in  the

complaint, the case set out in the statutory notice and evidence

adduced by the complainant during the trial. Once such rebuttal

evidence is adduced and accepted by the court, having regard to

all the circumstances of the case and the preponderance of

probabilities,   the   evidential   burden   shifts   back   to   the

complainant and, thereafter, the presumptions under Sections

118 and 139 of the Act will not again come to the complainant's

rescue.”

(Emphasis supplied)

18.  In the instant case, it is not disputed that cheques Ex.C5 to Ex.

C9 belong to the account of the petitioners. Further petitioner No.1, in his

statement u/s 263 (g) Cr.P.C. admitted his signature on cheque Ex.C5 to Ex.

C9. Once the signatures have been admitted, then the Court can presume in

view of Section 118 (2) and section 139 of N.I Act that the petitioner No.1

has issued the cheques bearing No. 089829 to 089833 dated 21.06.2022 of

Rs. 10,00,000/- drawn from PNB bank account no. 6314063140100210

CRR-1061-2025 (O&M)  -

maintained at Chikamberpur, District Ghaziabad, in favor of the respondent

No.1 to discharge his legal debt or liability. 

19.  Whenever   any   claim   is   made   on   the   basis   of   negotiable

instrument, the presumption has to be drawn in favour of the holder of cheque

(drawee) and the law has put the burden to rebut the presumption on the

accused that the cheque was not issued by him against discharge of a debt or

liability. It is not necessary for the accused to disprove the existence of a debt/

liability by way of direct evidence. Be that as it may, the petitioner No.1 has

issued cheques on three separate occasions and the issuance of cheques on

two occasions stand proved. He firstly issues cheques Ex.C1 to Ex.C4

totalling Rs.40 lakhs. Once again he issued cheques for an amount of Rs. 50

lacs vide cheques Ex.C5 to Ex.C9. 

20.  Quite   apparently,   the   petitioners   have   failed   to   rebut   the

presumption existing in favour of the respondent No.1 by leading cogent

evidence and have further failed to show that the cheques were not issued in

discharge of any legally recoverable debt or liability.

21.  The petitioners have challenged the financial capacity of the

respondent No.1 in advancing the loan. The respondent No.1 has explained

that his nephew had sold his property and the proceeds were loaned by him

(respondent No.1) to the petitioners. 

21.  The Hon’ble Supreme Court in Bir Singh Vs. Mukesh Kumar,

AIR 2019  SC 2446 and this Court in Raj Kumar Bansal vs. State of Punjab

and another 2020(3) R.C.R.(Criminal) 369 have categorically held that even

if, the complainant has not shown the loaned amount in his income tax return,

the same at the most, can be a violation under the Income Tax Act and may or

CRR-1061-2025 (O&M)  -

may not attract any penalty, but in any case, non-mentioning of the amount in

the income tax return would not demolish the case of a complainant.

22. Keeping in view the aforementioned discussion, I find no merit

in the present petition. Therefore, the same stands dismissed.

CRR-1941-2025

1. The learned counsel for the petitioner/complainant contends that

the sentence of one year imposed upon respondent Nos.1 and 2 and the

₹compensation   of   60,00,000/-   awarded   by   the   learned  Trial   Court   are

inadequate, keeping in view the amount involved in the transaction and the

₹fact that the five cheques in question were for a total amount of  50,00,000/-.

₹He submits that the petitioner had advanced a sum of  20,00,000/- to

respondent No.1, which along with the agreed interest had accumulated over

the relevant period. He therefore, prays that the sentence as well as the

amount of compensation deserve to be suitably enhanced.

2. The counsel for the respondent Nos.1 & 2/convicts, on the other

hand, contends that as against the loaned amount of Rs. 20 lakhs, cheques

worth Rs. 50 lakhs were dishonoured. Over and above, the Court has awarded

compensation of Rs. 10 lakhs. Further, a sentence of one year has already

been awarded. Therefore, the amount awarded as compensation and the

substantive sentence as imposed are sufficient and are not required to be

enhanced. Therefore, the present revision petition is liable to be dismissed.

3. I have heard the learned counsel for the parties.

4. As against loaned amount of Rs. 20 lakhs, cheques worth Rs. 50

lakhs were dishonoured. The Court has also awarded compensation of Rs. 10

CRR-1061-2025 (O&M)  -

lakhs. Therefore, the compensation awarded of Rs. 60 lakhs is adequate in the

attending facts and circumstances. 

5. In view of the above, I find no merit in the present petition.

Therefore, the same stands dismissed.

(JASJIT SINGH BEDI)

JUDGE  

21.09.2026

JITESH  Whether speaking/reasoned:-  Yes/No

Whether reportable:-          Yes/No