VIJAY CHANDILA Vs. RAMPAL
LAWS(P&H)-2019-8-75
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 30,2019

VIJAY CHANDILA Appellant
VERSUS
RAMPAL Respondents


Referred Judgements :-

V.K. BANSAL VS. STATE OF HARYANA [REFERRED TO]


JUDGEMENT

Shekher Dhawan, J. - (1.)The above mentioned two revision petitions (CRR No.254 and 294 of 2019) are directed against the judgments dated 03.10.2018, whereby learned Additional Sessions Judge, Faridabad, affirmed the judgments of conviction dated 23.01.2018 and order of sentence dated 02.02.2018 passed by learned Judicial Magistrate Ist Class, Faridabad in Complaint Case Nos.3321 and 1656 of 2015, whereby the petitioner was convicted for commission of offence punishable under Section 138 of the Negotiable Instruments Act (for short, 'the Act') and was sentenced as under:-
JUDGEMENT_75_LAWS(P&H)8_2019_1.html

(2.)With the consent of both the parties, both the aforementioned petitions are taken up together for disposal as common question of law and facts is involved thereunder.
(3.)At the time of arguments, learned counsel representing the petitioner contended that he does not challenge the judgments of conviction and orders of sentence passed by learned Judicial Magistrate Ist Class, Faridabad and the judgments passed in appeals as well, but his short grievance and prayer is that the petitioner is involved in above titled three complaints having been instituted by the same complainant, namely, Rampal and the petitioner has been convicted in both the above mentioned complaints under Section 138 of the Act and has been ordered to pay compensation as per table given above. Both the complaints pertain to the single transaction so, the sentence awarded in both the complaints cases be ordered to run concurrently. On this point, reliance has been placed on the judgment dated 16.05.2017 passed by Co-ordinate Bench of this Court in Ravi Kant Gulati Vs. Qasimuddin, CRR No.3685 of 2016.


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