DAVINDER SINGH Vs. NAGPAL TRADERS

JUDGEMENT

(1.) Vide this order, above mentioned three petitions would be disposed of.

(2.) Respondent had filed three complaints against the petitioner under Section 138 of the Negotiable Instruments Act, 1881 ('Act' for short) with regard to dishonour of three cheques in question. The Trial Court vide judgments/orders dated 9.11.2011 ordered the conviction and sentence of the petitioner under Section 138 of the Act in all the three complaints. The conviction and sentence of the petitioner, as ordered by the Trial Court, were upheld in appeals by the Appellate Court vide judgments dated 21.12.2012. Hence, the present petitions. During the course of arguments, learned counsel for the petitioner has not challenged the conviction of the petitioner under Section 138 of the Act but has submitted that sentence qua imprisonment of the petitioner be reduced and has further prayed that sentence qua imprisonment in all the three complaints be ordered to run concurrently.

(3.) Learned counsel for the respondent, on the other hand, has submitted that sentence qua fine was liable to be enhanced.