RAJARAM Vs. MARUTHACHALAM

JUDGEMENT

(1.) The Criminal Appeals challenge the common judgment and order of conviction and sentence dated 28th October 2008 and 30th October 2008 passed by the Madras High Court whereby the Appellant has been convicted under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as "the N.I. Act") and has been sentenced to a fine of Rs. 7 Lakhs in each case in respect of two cheques for an amount of Rs. 3.5 Lakhs.

(2.) The Civil Appeals challenge the judgments dated 08th August 2011 and 03rd February 2012 passed by the Madras High Court whereby the Original Suits filed by the plaintiffrespondents for recovery of money on the basis of promissory notes were decreed.

(3.) For the sake of convenience, the parties will be referred to as their status before this Court.