VISHWANATH JHA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This order shall dispose off the aforesaid eight criminal revisions, filed by the present petitioner against the impugned judgments dated 03.10.2017, passed by the learned Sessions Judge, Faridabad, vide which eight separate appeals filed by the present petitioner were dismissed and affirmed the judgments and orders of conviction and sentence dated 21.04.2016 and 29.04.2016, respectively, passed by the learned Judicial Magistrate 1st Class, Faridabad, whereby the petitioner has been convicted under Section 138 of the Negotiable Instruments Act, 1881 (for short 'N.I. Act') and sentenced in the following terms:-

(2.) It is also necessary to mention here that eight different criminal miscellaneous applications under Section 427 of the Cr.P.C. have also been filed for concurrence of the sentence awarded against the petitioner in all the cases.

(3.) With the consent of the parties and for the sake of convenience, the facts of the case have been taken from CRR No.397 of 2018.