P S SAJIMON Vs. REGENCY CERAMICS LIMITED

JUDGEMENT

(1.) These 12 Revision Petitions arise out of the conviction and sentence imposed on the petitioner/accused in 12 separate complaints which were jointly tried. The parties in the 12 complaints are the same. The trial court, by the common judgment rendered on 24.03.2017, has convicted the petitioner in all the 12 complaints and has sentenced him to undergo three months' simple imprisonment in each of the cases and has ordered to pay fine of an amount which is equal to the dishonoured cheque amounts covered in each of these complaints, with a default sentence of 3 months simple imprisonment.

(2.) The petitioner had preferred 12 separate criminal appeals before the appellate Sessions Court concerned. The appellate court, has per the common judgment rendered on 16.05.2008, has confirmed the conviction imposed on the petitioner in all the 12 complaints, but has reduced the substantive sentence to one month's simple imprisonment in each of the cases and has confirmed the direction to pay fine amount but the default sentence of one month's simple imprisonment imposed by the trial court has been enhanced to three months simple imprisonment. Aggrieved by this verdict of the court below, the petitioner has preferred these 12 separate Revision Petitions which had been heard together.

(3.) The details of these 12 Revision Petitions including the cheque numbers and dates, cheque amounts, statutory demand notice etc are given in a tabulated manner as noted