SHEESHPAL SINGH Vs. NIRMAL SINGH

JUDGEMENT

(1.) As, identical questions of law and facts are involved, therefore, I propose to decide all the indicated criminal revision petitions, by this common judgment, in order to avoid the repetition.

(2.) The matrix of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petitions and emanating from the record is that, the petitioner-convict Sheesh Pal Singh son of Ram Saroop had purchased popular trees from the complainant-respondent Nirmal Singh son of Didar Singh, for a total consideration of Rs.1,73,00,000/-. Having paid considerable amount of sale price of popular trees to the complainant, the petitioner-convict issued impugned three post-dated cheques of Rs.10 lacs each and one cheque of Rs.5 lac, in order to discharge his remaining legal liability. The impugned cheques issued by the petitioner-convict in favour of the complainant were dishonoured.

(3.) Having completed all the codal formalities, the trial Magistrate convicted and sentenced the petitioner, to undergo rigorous imprisonment for a period of one year, to pay a fine of Rs.5,000/- and in default of payment of fine, to further undergo simple imprisonment for a period of one month, in all the four complaints, by virtue of separate judgments of conviction and orders of sentence dated 23.12.2010.