SHAMBHU KUMAR Vs. LAL CHAND

JUDGEMENT

(1.) This order shall dispose of the above-noted petitions as common questions of law and facts are involved therein.

(2.) Prayer in these revisions is to set aside the judgments dated 08.09.2017 passed by the learned Additional Sessions Judge, Jhajjar, whereby criminal appeal Nos. 1 to 3 dated 14.01.2015, filed by the petitioner-accused were dismissed and judgments of conviction dated 08.12.2014 and orders of sentence dated 09.12.2014 passed by the Sub Divisional Judicial Magistrate, Bahadurgarh, in separate complaints, were upheld.

(3.) In all the three complaints, the trial Court convicted the accused-petitioner under Section 138 of the Negotiable Instruments Act, 1881 (for brevity, 'N.I. Act'), separately and sentenced him to pay the cheques amount to the complainant within six months. In default of payment of cheques amount, he was further sentenced to undergo simple imprisonment for a period of one year.