V. KANCHANA Vs. T. SURESH KUMAR

JUDGEMENT

(1.) Both the Revision Petitions are directed against the order passed by the Lower Appellate Court confirming the sentence and conviction passed against the accused in S.T.C.No.131 of 2009. While the accused in Crl.R.C.No.1393 of 2011 questions the legality of the order passed by the Courts below convicted him for offence under Section 138 of Negotiable Instrument Act.

(2.) The complainant has preferred Crl.R.C.No.1533 of 2011 seeking for enhancement of sentence.

(3.) The brief facts leading to these two Revision Petitions are as below: