SUNEEL MENON @ MOOKUL MARUTHUR SUNEEL Vs. STATE

JUDGEMENT

(1.) VIDE this common judgment, I shall dispose of three Criminal Rev. Petitions bearing Nos. 568/2013, 575/2013, and 580/2013 u/s 397 read with Section 482 Cr.P.C challenging the impugned judgment dated 04.10.2013 passed by learned District and Sessions Judge, Saket, New Delhi.

(2.) THE factual matrix of the case leading to the filing of the present revision petitions are as under: -

(3.) THE accused was summoned. Notice u/s 251 Cr.P.C was served upon the accused to which he pleaded not guilty and claimed trial. After completing trial, vide order dated 08.02.2013, learned Metropolitan Magistrate convicted the petitioner for offence u/s 138 of the N.I Act. Vide order dated 14.03.2013, the petitioner was sentenced to undergo simple imprisonment for a period of 18 months and pay a compensation of the cheque amount along with interest at the rate of 9% from the date of filing of the complaint till that date, in default of payment of compensation, he was to undergo further simple imprisonment for 3 months.