MEENA SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present order would dispose of two criminal revisions i.e. CRR-4330-2017 titled as Meena Sharma Vs. State of Punjab and another and CRR-4708-2017 also titled as Meena Sharma Vs. State of Punjab and another.

(2.) In CRR-4330-2017, challenge has been made to the judgment dtd. 16/1/2014 in the complaint under Sec. 138 of the Negotiable Instruments Act, 1881 instituted by respondent No. 2-Punjab Financial Corporation. The present petitioner has been convicted under Sec. 138 of the Negotiable Instruments Act and has been sentenced to undergo rigorous imprisonment of one year and fine of Rs.5,000.00 and in default of payment of fine, further rigorous imprisonment of one month by the Judicial Magistrate, 1st Class, Jalandhar.

(3.) Challenge is also to the judgment dtd. 13/11/2017 passed by the Additional and Sessions Judge, Jalandhar vide which the appeal filed by the present petitioner against the judgment of the Judicial Magistrate 1st Class, Jalandhar has also been dismissed and the sentence has been upheld.