KAVINDER SINGH KHANNA Vs. INDERJIT SINGH AND ORS.

JUDGEMENT

(1.) THIS order shall dispose of Crl. Revision Nos. 46 to 51 of 2013, as common questions of law and facts are involved in all these petitions.

(2.) PRAYER in these petitions is to set aside the judgment(s) dated 17.09.2012 passed by the Sessions Judge, Amritsar, whereby he has dismissed Crl. Appeal Nos. 9743, 9746, 9754, 9846, 9888, 9893 of 2011/2012 dated 12.01.2011/18.04.2012, filed by the accused -petitioner and upheld the judgment(s) of conviction dated 17.12.2010 passed by the Judicial Magistrate Ist Class, Amritsar in separate complaints.

(3.) KAVINDER Singh Khanna @ Kulwinder Singh Khanna, accused petitioner, who was having friendly relations with the complaints, had taken separate loans of Rs.3,00,000/ -, Rs.5,00,000/ -, 5,00,000/ - from Inderjit Singh, Jatinder Pal Singh Dhillon and Shamsher Singh -complainants, which was to be payable with interest at the rate of 18% per annum for the purpose of expanding his business. However, he was irregular in making payment of interest. Thereafter, in order to discharge his liability, accused -petitioner issued six separate cheques bearing Nos. 768032 dated 25.01.2006, 693650 dated 10.10.2005, 768015 dated 26.08.2005, 768045 dated 04.01.2006, 768029 dated 17.01.2006 and 768044 dated 03.09.2005 in favour of the complainants, drawn on Andhra Bank, Ghatkopar (West), Mumbai. However, on presentation, the said cheques were dishonoured with the remarks "Payment stopped by the Drawer" and "Insufficient Funds." Thereafter, the complainants issued separate legal notices, calling upon the accused -petitioner to make payment of the cheques amount, but he has failed to do so. Hence, they filed six separate complaints against the petitioner -accused.