KANARAM Vs. S. HARIRAM

JUDGEMENT

(1.) In view of commonality of issue involved, these criminal revisions are considered and decided by this common order.

(2.) For the sake of convenience, the petitioner and the respondent will be referred to as accused and complainant respectively.

(3.) In respect of four dishonoured cheques that were allegedly issued by the accused on four different dates, to the complainant, four prosecutions, viz., C.C. Nos.2798, 3543, 4837 and 5689 of 2009 were initiated by the complainant under Section 138 of the Negotiable Instruments Act, 1881, (for brevity "the NI Act"?) before the VIII Metropolitan Magistrate, George Town, Chennai and in all the four cases, separate judgments and orders were passed on 22.05.2012 convicting the accused and sentencing him to six months simple imprisonment in each case and to pay the cheque amount as compensation to the complainant.