B H LAKSHMINARAYANA Vs. GIRIJAMMA

JUDGEMENT

(1.) ALL these four criminal revision petitions are against the common judgment in Criminal Appeal Nos. 1457,1458,1459 and 1460 of 2005 dated 6-4-2006, confirming the conviction of the petitioner-accused for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 [for short, the Act], by the common judgment dated 20-10-2005 in CC Nos. 5074, 4719, 4987 and 4760 of 1998 respectively, on the file of XVI Additional Chief Metropolitan Magistrate, Bangalore and the consequent sentence imposed on him.

(2.) HEARD Sri Rameshchandra, learned counsel for the petitioner-accused on merits and examined the records of the lower Court.

(3.) DURING the trial, the complainant examined herself as PW1 and placed reliance on the evidence of another witness and also filed several documents, the details of which is in the impugned judgment. The learned trial Judge considered the evidence on record, both oral and documentary, and held that the evidence let in by the complainant outweighed the evidence adduced by the accused and convicted him. However, in one case, the trial Court found that the accused has established the claim put forth by him in respect of the cheque impugned therein and acquitted him.