SANGITA SHARMA (DHYANI) Vs. J.K. CONSTRUCTION

JUDGEMENT

(1.) This criminal revision petition is directed against common judgment dated 16.05.2020 delivered by the Sessions Judge, West Tripura, Agartala in Criminal Appeal No.20 of 2017 and Criminal Appeal No.21 of 2017 affirming the judgment and order of conviction and sentence dated 04.05.2017 passed by the Additional Chief Judicial Magistrate in case No. NI 107 of 2008 and NI 113 of 2008 sentencing the petitioner to fine in both the cases under Section 138 of the Negotiable Instrument Act, 1981 (for short N.I. Act). In case No. NI 107 of 2008 the petitioner was sentenced to a fine of Rs.15,00,000/- with default stipulation and in case No. N.I 113 of 2008 she was sentenced to a fine of Rs.20,00,000/- with default stipulation.

(2.) The petitioner filed separate criminal revision petitions against the impugned judgment passed by the learned Sessions Judge which were numbered as Crl. Rev. P.No.6 of 2021 and Crl. Rev P. No.7 of 2021. Facts and law being same in both the petitions, the said petitions are taken up together for disposal by this common judgment.

(3.) Factual background of the cases are as under: