LAWS(P&H)-2020-1-198

MAMTA Vs. STATE OF PUNJAB

Decided On January 13, 2020
MAMTA Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) This common order shall dispose of above noted two petitions as they are similar in nature.

(2.) Prayer in the first petition is for setting aside the judgment of conviction dated 12.05.2017 and order of sentence of the even date, passed by the trial Court, vide which, the petitioner was held guilty for commission of offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short 'N.I. Act') in Complaint Case No. 1062 of 2014 and was sentenced to undergo rigorous imprisonment for a period of one year; as well as the judgment dated 29.09.2017, vide which, the appeal filed by the petitioner was dismissed by the lower appellate Court.

(3.) Prayer in the second petition is for setting aside the judgment of conviction dated 12.05.2017 and order of sentence of the even date, passed by the trial Court, vide which, the petitioner was held guilty for commission of offence punishable under Section 138 of the N.I. Act in Complaint Case No. 1914 of 2014 and was sentenced to undergo rigorous imprisonment for a period of one year; as well as the judgment dated 29.09.2017, vide which, the appeal filed by the petitioner was dismissed by the lower appellate Court.