ANANT RAM Vs. RAM KRISHAN

JUDGEMENT

(1.) THE above titled criminal revision petitions involve a common question of law and facts, hence taken up together for its decision.

(2.) IN these revision petitions, the petitioner herein, is an accused convicted and sentenced to undergo simple imprisonment for a period of one year and to pay compensation (different amount) in default to undergo further imprisonment, in each of the case under Section 138 of the Negotiable Instruments Act, 1881, in short the 'Act ', by the learned trial Court which were unsuccessfully challenged by him before the court of Sessions.

(3.) IT is alleged that the petitioner after receiving the money failed to supply the electronics appliances to some customers and the commission amount of respondent -agents also not paid, as such, he compounded the matter with the Private -respondent (agents) in the month of April, 2004. The terms and conditions of the compromise were reduced into writing by executing an agreement in the presence of the witnesses for the discharge of his liability, with the promise to make the payment of the due amount to them on or before 30.4.2004 including their commission amount and issued the following cheques drawn at Punjab National Bank, Moti Bazar, Mandi against his Accounts No. 235, 2569: