JOGINDER SINGH Vs. CHANDER PARKASH

JUDGEMENT

(1.) The petitioner, Joginder Singh, has preferred the aforementioned three revision petitions, which are being disposed of by this common judgment, having arisen out of the similar facts and between the same parties. CRR-4051-2013, has been preferred by the petitioner against the judgment and order dated 15.05.2012, passed by the learned Sub Divisional Judicial Magistrate, Jalalabad (West), (for short, 'the trial Court'), in Complaint No. 29-2 of 4.3.2008, convicting him under Section 138 of the Negotiable Instruments Act and sentencing him to undergo rigorous imprisonment for a period of 01 year and to pay a fine of Rs. 5,000/- or in default thereof, to further undergo rigorous imprisonment for a period of 01 week; and judgment dated 22.11.2012, passed by the learned Additional Sessions Judge, Ferozepur, (for short, 'the appellate Court'), whereby the judgment and order passed by the learned trial Court has been upheld.

(2.) CRR-4054-2013, has been preferred by the petitioner against the judgment and order dated 15.05.2012, passed by the trial Court, in Complaint No. 26-2 of 21.08.2010, convicting him under Section 138 of the Negotiable Instruments Act and sentencing him to undergo rigorous imprisonment for a period of 01 year and to pay a fine of Rs. 5,000/- or in default thereof, to further undergo rigorous imprisonment for a period of 01 week; and judgment dated 22.11.2012, passed by the learned appellate Court, whereby the judgment and order passed by the learned trial Court has been upheld.

(3.) Whereas, CRR-4074-2013, has been preferred by the petitioner against the judgment and order dated 15.05.2012, passed by the trial Court in Complaint No. 28-2 of 02.06.2008, convicting him under Section 138 of the Negotiable Instruments Act and sentencing him to undergo rigorous imprisonment for a period of 01 year and a fine of Rs. 5,000/- or in default thereof, to further undergo rigorous imprisonment for a period of 01 week; and judgment dated 22.11.2012, passed by the learned appellate Court, whereby the judgment and order passed by the learned trial Court has been upheld.