BRAHMJIT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of both the above mentioned Criminal Revision. C.R.R. No. 3953 of 2012, was filed against the judgment dated 1.11.2012, passed by the learned Additional Sessions Judge (Adhoc), Fast Track Court, Hoshiarpur, vide which the judgment and order dated 15.10.2010, passed by the learned Chief Judicial Magistrate, Hoshiarpur, convicting and sentencing the petitioner under Section 138 of the Negotiable Instrument Act to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 5,000/- and in default of payment of fine, to further undergo RI for one month, was dismissed. CRR No. 3978 of 2012, was filed against the judgment dated 1.11.2012, passed by the learned Additional Sessions Judge (Adhoc), Fast Track Court, Hoshiarpur, vide which the judgment and order dated 15.10.2010, passed by the learned Chief Judicial Magistrate, Hoshiarpur, convicting and sentencing the petitioner under Section 138 of the Negotiable Instrument Act to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 5,000/- and in default of payment of fine, to further undergo RI for one month, was dismissed. Learned counsel for the petitioner without assailing the findings returned by the learned trial Court on merits in both the cases, made a submission that the sentences awarded by the Trial Court in both the cases may be ordered to run concurrently.

(2.) The learned State counsel did not oppose this submission.

(3.) I have heard the learned counsel for the parties and perused the case file.