PRITPAL SINGH ALIAS GOGI Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) By this common order, CRR No. 4116 of 2012, CRR No. 195 of 2013, CRR No. 196 of 2013 and CRR No. 297 of 2013 are being decided together.

(2.) Criminal Revision viz. CRR No. 4116 of 2012 has been preferred by the petitioner against judgment dated 20.11.2012 passed by the learned Additional Sessions Judge, Amritsar, thereby dismissing the appeal filed by the petitioner against the judgment of conviction and order of sentence dated 13.12.2011 passed by learned Judicial Magistrate Ist Class, Amritsar, vide which the petitioner has been convicted for an offence punishable under Section 138 of the Negotiable Instruments Act and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.2000/-. In default, to further undergo simple imprisonment for a period of three months. The amount of cheque in this criminal revision is Rs. 7,06,000/-.

(3.) Criminal Revision viz. CRR No. 195 of 2013 has been preferred by the petitioner against judgment dated 20.11.2012 passed by the learned Additional Sessions Judge, Amritsar, thereby dismissing the appeal filed by the petitioner against the judgment of conviction and order of sentence dated 13.12.2011 passed by learned Judicial Magistrate Ist Class, Amritsar, vide which the petitioner has been convicted for an offence punishable under Section 138 of the Negotiable Instruments Act and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.2000/-. In default, to further undergo simple imprisonment for a period of three months. The amount of two cheques in this criminal revision is Rs.14,12,000/- (Rs.7,06,000/- each).