L. BHASKAR Vs. D. VENKATESH

JUDGEMENT

(1.) Since the accused and the complainant are same in the Criminal Appeal and in the Criminal Revision, these matters are going to be disposed of on a similar legal issue, both are heard together and are being disposed of by a common judgment.

(2.) The complainant alleged that the accused has issued him two cheques with reference to two transactions without keeping sufficient funds in his Bank Account and as he has not paid the amount in spite of statutory notice and on expiry of the time limit, he has filed two complaints under Section 200 Cr.P.C. for an offence under Section 138 of N.I. Act. They are C.C.No.495 and 496 of 1998 on the file of Judicial Magistrate No. IV, Vellore. The accused, defended by engaging learned counsels.

(3.) After trial, in both the cases, the accused was convicted and sentenced.