ABDUL KHADER MANAGER JAMIA HASSANIA PUBLIC SCHOOL SOUTH VAZHAKULAM ALUVA Vs. JAIJIS FINANCIAL SERVICES PVT LTD

JUDGEMENT

(1.) REVISION petitioner in all these six revision petitions is the same and since common questions are involved in all these revision petitions, they are heard together and disposed of by a common order.

(2.) THE revision petitioner is the accused and the revision 1st respondent is the complainant in C.C. Nos. 401/2000, 77/1999, 201/1999, 202/1999, 200/1999 and 76/1999 on the file of the Judicial Magistrate of the First Class-II, Aluva. THE complainant filed the above complaints under section 138 of the Negotiable Instruments Act against the accused before the learned Magistrate. THE learned Magistrate found the accused guilty of the offence punishable under section 138 of the Negotiable Instruments Act and he was sentenced to undergo simple imprisonment for one month in each case and to pay a compensation of Rs. 30,000/- to the complainant, in default to undergo simple imprisonment for one week in each case. On appeals by the accused, the learned Sessions Judge confirmed his conviction and sentence. THE accused has now come up in revisions challenging his conviction and sentence.

(3.) ON an appreciation of evidence, the trial court in all the cases found the accused guilty of the offence punishable under section 138 of the Negotiable Instruments Act, convicted him thereunder and sentenced him as afore said. ON appeals by the accused, the lower appellate court in all the cases confirmed his conviction and sentence. The accused has come up in revisions challenging his conviction and sentence.