KALYAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been preferred under Sec. 482 Cr.P.C. praying therein that the sentence awarded upon the petitioner in two different complaints between the same parties by invoking Sec. 427 Cr.P.C. be made concurrent.

(2.) The petitioner had issued a cheque amounting to Rs.12,000.00 on 8/3/2006 in favour of the complainant/respondent No.2 Kailash Chand Jhalani. The said cheque, on presentation bounced and the complainant/respondent No.2 filed Crimi nal Complaint bearing No.131/2006 in the Court of Additional Chief Metropolitan Magistrate (Communal Riots Cases), Jaipur Metropolitan, Jaipur. In the said com plaint, on 15/2/2012 the petitioner was convicted for commission of offence punish able under Sec. 138 of the Negotiable Instruments Act. The said Court, vide a separate order of even date, sentenced the petitioner to undergo three months simple imprisonment and to pay a fine of Rs.24,000.00, and in default of payment of fine the petitioner was further directed to undergo three months simple imprisonment.

(3.) The learned counsel appearing for the petitioner has submitted that the appeal and revision filed by the petitioner were dismissed and the judgment of conviction and the order of sentence has attained finality.