P SHANMUGASUNDARAM Vs. ABISHEK PODDAR

JUDGEMENT

(1.) The Criminal Revision Petitions in Crl.R.C.Nos.1216 to 1223 of 2003 are preferred against the judgments dated 31.7.2003 made in C.A.Nos.74, 75, 76, 77, 78, 79, 80 and 81 of 2003 on the file of the I Additional Sessions Court, Erode thereby confirming the conviction imposed in the judgments dated 28.4.2003 made in C.C.Nos.236, 237, 238, 286, 287, 288, 289 and 290 of 2002 on the file of the Judicial Magistrate No.I, Erode.

(2.) Since the issue involved in all these revisions and the parties are one and the same, this Court deems it fit to pass a common order in all the cases.

(3.) On a perusal of the materials placed on record and upon hearing the learned counsel for both, it comes to be known that the respondent is manufacturing various Masala products; that on account of the dealings the petitioner had with the respondent on credit by purchasing various masala products from 3.4.2001 to 17.12.2001, a sum of Rs.6,01,428/- is due to the respondent; that towards the portion of amount due by the petitioner and to discharge the portion of the said liability, the petitioner has issued 24 cheques drawn on Indian Overseas Bank, Cauvery R.S; that since all the cheques were dishonoured as "Insufficient funds", after issuing notices to the petitioner, the respondent filed complaints in C.C.Nos.236 to 238 and 286 to 290 of 2002 (three cheques in each case) on the file of the Court of the Judicial Magistrate-I, Erode for the offence punishable under Section 138 of the Negotiable Instruments Act.