KIRAN SHARMA Vs. ABHISHEK JAIN

JUDGEMENT

(1.) In all revision petitions, parties are the same and issues for determination are common, all these revisions petitions heard analogously and are being disposed off by this common order.

(2.) In all the revision petitions, the conviction under Sec. 138 of Negotiable Instruments Act, 1881 awarded by Judicial Magistrate First Class, Shajapur has been affirmed by First Additional Judge to the Court of Additional Sessions Judge, Shajapur, but the sentence has been modified as under:-

(3.) Above conviction and sentence has been awarded regarding dishonour of cheques issued by the revision petitioner in favour of the respondent/complainant and after serving the notice within statutory period, revision petitioner did not make the payment. The details of the cheques are being mentioned as below:-