JYOTI PARKASH Vs. SURESH KUMAR AND ANOTHER
LAWS(P&H)-2013-3-579
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 22,2013

JYOTI PARKASH Appellant
VERSUS
Suresh Kumar And Another Respondents




JUDGEMENT

- (1.)This judgment shall dispose of Crl. Revision Nos.2682 and 2683 of 2012 both titled "Jyoti Parkash vs. Suresh Kumar and another" as they arise out of the same judgment.
(2.)Present criminal revisions have been preferred by the petitioner against judgment dated 9.8.2012 passed by the learned Additional Sessions Judge, Rohtak, whereby appeals preferred by the petitioner against judgment of conviction 25.8.2011 and order of sentence dated 30.8.2011 passed by the learned Judicial Magistrate Ist Class, Rohtak, have been dismissed The petitioner has been sentenced to undergo simple imprisonment for six months for the commission of offence under Section 138 of the Negotiable Instruments Act and to compensate the complainant by paying the cheque amount under Section 357(3) Cr.P.C. within three months, in default of payment to further undergo simple imprisonment for three mlnths.
(3.)I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned Courts below and in view of the ultimate prayer of the petitioner seeking reduction in sentence.


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