RELIANCE INDUSTRIES LIMITED Vs. LUXMI LABORATORIES P LIMITED

JUDGEMENT

(1.) BOTH the above petitions relating to the dispute between the parties, who are one and the same, namely, the petitioner as well as the respondent and as such, both the matters are taken up together for hearing and to pass common orders.

(2.) THE petitioner in both the matters is the complainant in a case for the offence alleged under Section 138 of the Negotiable Instruments Act and he has come forward with the above petitions seeking for the relief of setting aside the orders passed in Crl.R.C.Nos.212 and 213 of 2000, dated 30th March 2004 on the file of the learned Additional Sessions Judge (Fast Track Court No.III), Chennai confirming the order passed in C.C.Nos.1424 and 1425/1997 dated 12.09.2000 on the file of the learned XVIII Metropolitan Magistrate, Saidapet, Chennai, and enhance the sentence.

(3.) I have heard the submissions put forward by either side and also perused the impugned orders passed by the learned Lower Appellate Judge in dismissing the appeal against the conviction preferred by the respondents and as well as the revision for enhancement of sentence preferred by the petitioner/complainant and the materials available on record.