SANJAYSHINDE Vs. AASHUTOSH INTERNATIONAL PVT. LTD.

JUDGEMENT

(1.) Conviction of petitioner Sanjay Shinde under Sec. 138 of the Negotiable Instruments Act, 1881 was recorded in three different complaints as per the following details:-

(2.) Complaint Nos.399 to 401, all titled as 'Aashutosh International Private Limited v. Punia Alloys Private Limited and others' decided on 6/4/2019 by learned Sub Divisional Judicial Magistrate, Amloh. The appeal against conviction and sentence was dismissed by the Addl. Sessions Judge, Fatehgarh Sahib on 27/9/2019.

(3.) Against the aforesaid conviction as recorded in three complaint cases and as affirmed by the Appellate Court, the present three revisions have been filed.