BAHADUR SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THIS order will dispose of CRR No. 1299 of 2014 and CRR No. 1595 of 2014, filed by the petitioner, seeking to challenge the concurrent findings of the courts below recording conviction of the petitioner under Section 138 of the Negotiable Instruments Act, 1881.

(2.) SEPARATE complaints were filed in respect of dishonour of two cheques issued by the petitioner in favour of the complainant -respondent No. 2 with regard to discharge of his liability of returning the amount which he allegedly obtained for sending son of the complainant -respondent No. 2 abroad.

(3.) THE contention of learned counsel for the petitioner is only confined to the prayer made in CRM No. 10388 of 2015 in CRR No. 1595 of 2014 for making the sentences in both the cases concurrent.