PANDIAN Vs. V SOWRIRAJAN

JUDGEMENT

(1.) Pandian is the petitioner in Crl. R. C. No. 104 of 1997 challenging the conviction and sentence for the offence under Section 138 of Negotiable Instruments Act to undergo R.I. for one year and to pay a fine of Rs. 5,000/-, in default to undergo simple imprisonment for 3 months, imposed upon him in C.C. No. 644/93 on the file of the Judicial Magistrate, Thiruvarur, confirmed in C.A. No. 54/96 on the file of the District and Principal Sessions Judge, Nagapattinam.

(2.) V. Sowrirajan is the petitioner in Crl. R. C. No. 438 of 1997 challenging the inadequate sentence imposed upon the respondent Pandian for the offence under Section 138 of the Negotiable Instruments Act to undergo one year R.I. and to pay a fine of Rs. 5,000/- in C.C. No. 644/93 on the file of the Judicial Magistrate, Thiruvarur.

(3.) Since the parties are same and these revisions are arising out of a single case, both these revisions are being disposed of by a common order.