AMANDEEP KAUR Vs. VIDEOCON INDUSTRIES LTD

JUDGEMENT

(1.) This order shall dispose of the above noted two revision petitions as they arise out of the common judgment dated 13.10.2012 passed by the learned Additional Sessions Judge, Gurgaon, dismissing the appeals filed by the petitioner -Amandeep Kaur and others and the respondents, thereby upholding the judgment of conviction dated 22.3.2011 and order of sentence dated 23.3.2011 in a complaint filed under Sections 138/141/142 of the Negotiable Instruments Act, 1881 (for short 'the Act').

(2.) However, for the facility of reference, the order is being passed in CRR-2003-2013.

(3.) As per the facts on record, M/s Electiolux Kelvinator Ltd., earlier known as M/s Electrolux Voltas Ltd., and later amalgamated and merged with M/s Electrolux Kelvinator Ltd., and still later changed into M/s EKL Appliances Ltd. and now the said Company stands amalgamated and merged with M/s Videocon Industries Ltd. (complainant).