SRI B SANDEEP Vs. SRI VENKATARAMI REDDY B

JUDGEMENT

(1.) These revision petitions arise out of the common judgment passed by the lower appellate court thereby dismissing the appeals preferred by the petitioner/accused challenging his conviction by the concerned J.M.F.C.Court, convicting him for the offence under Section 138 of the Negotiable Instruments Act, 1988 ('the Act' for short).

(2.) For convenience, parties will be referred to as per their ranking before the trial court.

(3.) Briefly stated, the complainant filed four complaints under Section 200 of Cr.P.C. before the jurisdictional Court. After taking cognizance in each of the case, complaint was registered, statement of the accused was recorded; being convinced with the material available on record, criminal case was ordered to be registered and the accused was procured; he pleaded not guilty to the accusations framed and read over to him in all the four complaints.