M. VENKATARAMAN Vs. D.G. BHASKARAN

JUDGEMENT

(1.) For the sake of convenience, the petitioner/appellant and the respondent in the cases at hand are referred to as the complainant and the accused respectively.

(2.) There are four cases at hand. The petitioners in Crl.R.C. Nos.494 and 536 of 2019 and the appellant in Crl.A.SR Nos.25084 and 25112 of 2019 are complainants who had launched prosecutions under Sec. 138 of the Negotiable Instruments Act, 1881 (for brevity "the NI Act") in various Courts and had lost in the Trial Court as well in the Court of Session (Appellate Court).

(3.) Crl.R.C. Nos.494 of 2019 and 536 of 2019 have been preferred under Sec. 397 read with Sec. 401 Cr.P.C. against the acquittal of the accused and Crl.A.SR Nos.25084 and 25112 of 2019 have been preferred under Sec. 378(4) Cr.P.C. against the acquittal of the accused which were not numbered by the Registry since the Registry felt that the appeals were not maintainable.