HARPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall disposed of 12 revisions i.e. CRR Nos.3456, 3515, 3520, 3481, 3474, 3476, 3471, 3484 and 3479 of 2019 and CRR Nos.1421 and 1986 of 2022, arising out of 12 separate judgments of conviction and orders of sentence, whereby complaints filed by Dharam Singh (respondent herein) or his son Ashok Kumar, for dishonour of different cheques issued by same accused Harpal Singh (petitioner herein) as director of M/s Pal Infrastructure Pvt. Ltd., were decided by ld. Judicial Magistrate, 1st Class, Gurgaon, convicting accused Harpal Singh under Sec. 138 of the NI Act and sentencing him to undergo imprisonment in each case for varying period and also to pay compensation amount with default sentence. Appeals against those judgments have been dismissed against conviction but with modification of the sentence.

(2.) To avoid confusion, parties shall be referred as per their status before Ld. Trial court.

(3.) Necessary details in the tabulated form are given below: - <IMG>JUDGEMENT_41_LAWS(P&H)10_2023_1.JPG</IMG> <IMG>JUDGEMENT_41_LAWS(P&H)10_2023_2.JPG</IMG> <IMG>JUDGEMENT_41_LAWS(P&H)10_2023_3.JPG</IMG>