H.G.SUMAN Vs. VINCENT PINTO

JUDGEMENT

(1.) These two revision petitions are filed by the common accused against the common complainant but in two different criminal cases, whereby accused/revision petitioner has been convicted for the offence punishable under Sec. 138 of Negotiable Instruments Act in C.C.No.188/2019 and in C.C.No.187/2019 and whereby directed to pay fine amount of Rs.59,00,000.00 and with default sentence of simple imprisonment for two months, out of which Rs.58,90,000.00 was ordered to be paid as compensation and balance amount of Rs.10,000.00 towards defraying expenses of the State and Rs.30,50,000.00 was ordered to be paid as compensation and balance amount of Rs.10,000.00 towards defraying expenses of the State with default sentence of simple imprisonment for the period of two months respectively.

(2.) Facts in nutshell in respect of both the cases are as under:

(3.) In C.C.No.187/2019 accused approached the complainant and purchased 2321 bags of Robusta cherry coffee at the rate of Rs.1,800.00 per bag, total value being sum of Rs.41,77,800.00 and paid a sum of Rs.25,00,000.00 and assured to pay the remaining amount of Rs.16,77,800.00.