- (1.) The present petition lays challenge to the judgment dated 9.3.2012 passed by the Additional Sessions Judge, Sri Muktsar Sahib whereby the appeal preferred by the petitioners against judgment of conviction and order of sentence dated 18.2.2009 by the Judicial Magistrate Ist Class, Malout was dismissed and the findings recorded by the trial court were affirmed.
(2.) The learned trial court held the accused guilty of committing offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short "the Act") and imposed sentence of rigorous imprisonment for a period of two years each and fine of Rs. 10,000/- each with a default stipulation.
(3.) The petitioners paid the fine imposed by the trial court as is reflected in the judgment passed by the said court. One of the petitioners namely Chiranji Lal has already undergone the entire sentence of two years awarded by the courts below and the petition filed on his behalf was ordered to be dismissed having been rendered infructuous. Counsel for the other petitioners gave up challenge to the concurrent and consistent findings of fact recorded by the Courts below holding the petitioners guilty of committing offence under Section 138 of the Act.;