(1.) AS these appeals are arising out of a common judgment dated 4.3.2010 in C.C.Nos.1029/98, 1042/98 and 1043/98 of the court of the Judicial First Class Magistrate-I, Aluva and all the parties to the appeals are one and the same and the question of law and facts involved are identical, these appeals are heard together and being disposed of by this common judgment.
(2.) THE appellant herein is the complainant in three separate private complaints filed alleging the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the N.I.Act') before the trial court connected with the dishonour of seven cheques which altogether cover an amount of Rs.3,40,000/-. During the trial of the above cases, the complainant is examined as PW1. Besides that, Exts.P1 to P31 documents were marked. Though no defence witness is examined, Ext.D1 is marked from the side of the defence. Initially, by a common judgment dated 20.3.2002 in the above calendar cases, the trial court acquitted the accused under Section 255(1) of the Cr.P.C. Challenging that judgment, the appellants herein preferred three appeals before this Court on an earlier occasion and this Court by a common judgment dated 2.7.2009 in Crl.A.Nos. 905,944 and 971 of 2002 disposed of those appeals remanding the matter back to the trial court for fresh disposal according to law and on the basis of the evidence already available and further evidence, which the parties may adduce. Again, the trial court, as per its present impugned judgment, acquitted the accused and hence these appeals.
(3.) HEARD the learned counsel for the appellant and I have perused the impugned judgment.