Nirmaljit Kaur, J. - (1.) These are revision petitions under Section 397/401 of the Cr.P.C. against the judgments dated 05.08.2008 passed by learned Additional Sessions Judge (Fast Track) No. 3, Bikaner vide which the appeals of the present petitioner were dismissed and Judgments dated 04.07.2007 passed by learned Judicial Magistrate No. 3, Bikaner convicting and sentencing the petitioner for the offence under Section 138 of the Negotiable Instrument Act were affirmed.
(2.) Learned counsel for the petitioner at the outset submitted that he does not wish to argue the revision petitions on merits but submitted that the petitioner has already deposited 25% of the total fine amount i.e. Rs.1,15,000/ - in both the revision petitions in pursuance to the order dated 27.08.2008 passed by this Court. He is ready to pay another amount of Rs.1,50,000/ - in both the revision petitions, therefore, a lenient view be taken qua the quantum of sentence.
(3.) Taking into account the facts and circumstances of the case as well as evidence and the judgments passed by the courts below, the learned counsel for the petitioner has rightly not argued the revision petitions on merits.;