SHABEG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this order, above mentioned three applications as well as petitions would be disposed of.

(2.) PETITIONER had faced trial in the above three cases qua dishonour of cheques in question. The Courts below have ordered the conviction and sentence of the petitioner under Section 138 of the Negotiable Instruments Act, 1881 ("Act"for short).

(3.) LEARNED counsel for the petitioner has not challenged the conviction and sentence of the petitioner as ordered by the Courts below in all the three cases but has submitted that sentence qua imprisonment of the petitioner be ordered to run concurrently in all the three cases. Learned counsel for the petitioner has further submitted that petitioner had suffered disability in Indo -Pak war in the year 1971 and had suffered disability to the extent of 80%. Petitioner was aged 69 years and was unable to pay the amount in question. In support of his arguments, learned counsel for the petitioner has placed reliance on V. K. Bansal v. State of Haryana and others, 2013 3 RCR(Cri) 983, wherein it was held as under: