PEDRO VINCENT DIAS Vs. STATE

JUDGEMENT

(1.) These revision petitions can be conveniently disposed off by this common Judgment. The parties hereto shall be referred to in the names as they appear in the cause title of the complaints.

(2.) They have been filed by the accused who has been convicted and sentenced for dishonour of three cheques, details of which are as follows:- <FRM>JUDGEMENT_110_TLMHH0_2010Html1.htm</FRM>

(3.) In the first case, the accused has been sentenced to undergo simple imprisonment for a period of six months and to pay compensation of a sum of Rs.2,80,000/- to the Complainant, and in default to undergo further imprisonment for a period of two months. In the second case, the accused has been sentenced to undergo simple imprisonment for a period of six months and to pay compensation of Rs.5,70,000/- to the Complainant, and in default to undergo further imprisonment for a period of two months. In the third case, the accused has been sentenced till rising of the Court and to pay compensation of Rs.5,25,500/- to the Complainant, in default to undergo simple imprisonment of six months. The first and the second cases were decided by the same Judicial Magistrate while the third case was decided by another Judicial Magistrate.