N. SUBRAMANI Vs. K. KADIRIVELU

JUDGEMENT

(1.) In the above captioned criminal appeal and criminal revision petitions, the accused is common and he had filed IA-2/2019 in Crl.A.No.833/2015 to club these matters for the purpose of analogous hearing on the ground that the cheques in question involved in these three cases and some other cheques were all stolen by the appellant - Sri N.Subramani who got it presented for realization through others. The said application was allowed by this Court on 27/10/2022. Pursuant to the said order, as directed by Hon'ble The Chief Justice on 24/1/2023, the above captioned criminal appeal and revisions petitions were listed before this Court for hearing.

(2.) Heard the learned Counsel for the parties.

(3.) Crl.A.No.833/2015 arises out of the judgment and order of acquittal dtd. 12/6/2015 passed by the XXIII Addl. Chief Metropolitan Magistrate, Bengaluru, in C.C.No.34280/2010, wherein the respondent has been acquitted for the offence under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the Act').