J S AGENCIES Vs. NAMAKKAL SOUTH INDIA TRANSPORTS

JUDGEMENT

(1.) - Both the Revisions and Criminal Original Petition are being disposed of by this common order as the parties are the same and these arise out of a single trial.

(2.) The petitioners in Cr1. RC. No. 627 of 1997 were convicted for the offence under Section 138 of the Negotiable Instruments Act, hereinafter referred to as the Act, in E.C. No. 6560 of 1995 on the file of VIII Metropolitan Magistrate, George Town, Chennai. As against the said conviction, the petitioners filed an appeal in C.A. No. 83 of 1997 on the file of VII Additional Sessions Judge at Chennai. The said conviction was confirmed and the appeal was dismissed. Hence, this Revision.

(3.) The petitioners in Cr1. RC. No. 625 of 1997 were convicted under Section 138 of the Act in C.C. No. 6560 of 1997 on the file of VIII Metropolitan Magistrate. George Town. Chennai and sentenced to undergo imprisonment till the rising of the court and to pay a fine of Rs. 30,000/- Having aggrieved over, the inadequacy of sentence, the complainant, the respondent herein filed a revision in Cr1. RC. No. 19 of 1997 on the file of VII Additional Sessions Judge at Chennai. The learned Sessions Judge, after hearing the parties, enhanced the sentence of fine from Rs. 30,000/- to Rs. 1,44,000/-. As against the order of enhancement, the petitioners have filed this revision.