SANAPALA TAVITI NAIDU Vs. VADDI NARENDRA KUMAR

JUDGEMENT

(1.) Challenging the impugned orders dtd. 14/3/2022 passed in Crl.M.P.Nos.21, 22 and 23 of 2022 in Criminal Appeal Nos.60, 61 and 62 of 2022 on the file of the III Additional Sessions Judge, Bhimavaram, respectively, whereby while suspending the execution of sentence of imprisonment imposed against the petitioner, the appellate Court has ordered the revision petitioner to deposit 20% of the compensation amount in terms of Sec. 148 of the Negotiable Instruments Act, 1881 (for short, the "N.I. Act"), these Criminal Revision Cases are preferred by the revision petitioner.

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the 2nd respondent State.

(3.) The revision petitioner is the accused in three separate Calendar Cases in C.C.Nos.894, 888 and 889 of 2017 on the file of the II Additional Judicial Magistrate of First Class, Bhimavaram. The said criminal cases are filed against him by the 1st respondent complainants in these three Criminal Revision Cases under Sec. 138 of the N.I. Act on the ground that the cheques that were issued by him for discharge of legally enforceable debt or liability were dishonoured. The revision petitioner was prosecuted for the said offence and eventually he was found guilty for commission of the said offence punishable under Sec. 138 of the N.I. Act in all the three cases and he was convicted for the said offence and was sentenced to undergo imprisonment and to pay compensation to the 1st respondent complainants in these Criminal Revision Cases.