PARMESHWAR KUMAR DIXIT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of two Criminal Revisions bearing CRR-1465 of 2019 and CRR-1467 of 2019 both titled as "Parmeshwar Kumar Dixit versus State of Punjab and another" as both the petitions are between the same parties arising out of dishonour of cheque albiet for different cheque numbers.

(2.) The Criminal Revision No. 1465 of 2019 "Parmeshwar Kumar Dixit versus State of Punjab and another" has been instituted against the judgment dtd. 29/5/2019 passed in Criminal Appeal No. 26 dtd. 11/3/2015 by the Additional Sessions Judge, Ludhiana as well as against the judgment dtd. 26/2/2015 passed in case No. 41856 of 2013 passed by the Judicial Magistrate First Class, Ludhiana whereby the petitioner was convicted for commission of offence under Sec. 138 of the Negotiable Instruments Act and has been ordered to be sentenced to undergo rigorous imprisonment for one and half years (18 months) along with fine of Rs.4,000.00 failing which the petitioner is to further undergo simple imprisonment for a period of one month.

(3.) The Criminal Revision No. 1467 of 2019 titled as "Parmeshwar Kumar Dixit versus State of Punjab and another" has been instituted against the judgment dtd. 29/5/2019 passed in Criminal Appeal No. 27 dtd. 11/3/2015 by the Additional Sessions Judge, Ludhiana as well as against the judgment dtd. 26/2/2015 passed in case No. 43710 of 2013 passed by the Judicial Magistrate First Class, Ludhiana whereby the petitioner was convicted for commission of offence under Sec. 138 of the Negotiable Instruments Act and has been ordered to be sentenced to undergo rigorous imprisonment for one and half years (18 months) along with fine of Rs.4,000.00 failing which the petitioner is to further undergo simple imprisonment for a period of one month.