SANJAY KISHIN SHAHANI Vs. SATBIR S.NARANG

JUDGEMENT

(1.) As directed by this Court on 7/7/2025 both the accused have deposited Rs.5.00 lakhs before the trial Court i.e Court of JMFC, Cantonment Court. On this background, I have heard learned Advocate for the Complainant as well as learned Advocate for the Accused Nos.1 and 2.

(2.) The Complainant-Sanjay Shahani has filed 4 petitions thereby praying for enhancement of amount of compensation whereas both the accused being aggrieved by condition to deposit 20% of the compensation amount have approached this Court. There were four complaints for an offence punishable under Sec. 138 of the Negotiable Instrument Act (for short 'N.I.Act').

(3.) After trial both the accused were convicted for that offence by four separate judgments. The sentence is as follows: