(1.) THESE Criminal Revision Pettition Nos. 773 to 778/2007 are filed by the same petitioner who is accused in C. C. Nos. 530 to 1533, 18573 and 18574 of 2004 on the file of the learned XV Additional Chief metropolitan Magistrate, Bangalore (hereinafter referred to as the 'trial Court' for short)challenging the legality and correctness of the judgments and orders of conviction and sentence separately passed in the said cases on the same date i. e. 8-3-2006 convicting him tor the offence under Section 138 of Negotiable Instruments act (hereinafter referred to as the 'n. I. Act' for short) and sentencing him to pay various amounts of fine and in default, to undergo simple imprisonment for a period of 2 months in each of the said cases.
(2.) CHALLENGING the said judgments and orders of conviction and sentence passed by the said trial Court in the said cases, the petitioner herein had filed Crl. A. Nos. 607/2006 to 612/ 2006 respectively before the Court of Sessions judge (Fast Track Court No. 7) at Bangalore: (hereinafter referred to as the 'appellate; court' ). The Appellate Court, by its judgment, passed separately in each of the said appeals; on the same date i. e. on 21-2-2007 dismissed all the said appeals and thereby confirmed the: respective judgments and orders of conviction and sentence passed by the Trial Court impugned in the said appeals. The said judgments of the Appellate Court are also challenged by the petitioner-accused in these revision petitions.
(3.) SINCE the parties to the criminal cases before the Trial Court, criminal appeals before the appellate Court and also in these revision petitions before this Court are same and the nature of transactions between the parties is similar in all the cases, these six revision petitions are disposed of by this common Order.