YADWINDER SINGH Vs. SUNIL GUMBER

JUDGEMENT

(1.) THIS judgment shall dispose of the abovementioned revision petitions, which have been filed against the judgment dated 23.10.2013, passed by the learned Additional Sessions Judge, Sri Muktsar Sahib, dismissing the appeals filed by the petitioner against the judgment/order dated 3.2.2012, passed by the learned Chief Judicial Magistrate, Sri Muktsar Sahib, convicting the petitioner under Section 138 of the Negotiable Instruments Act and sentencing RI for a period of two years and to pay a fine of Rs. 5,000/ -; in default of payment of fine to further undergo RI for one month.

(2.) ON the oral request of learned counsel for the petitioner, State is ordered to be impleaded as respondent No. 2.

(3.) NOTICE of motion.