TILAK PARKASH KATARIA Vs. ARCHANA KUMAR

JUDGEMENT

(1.) By this common judgment, I shall dispose of above-titled eleven revision petitions arising out of eleven separate judgments of the Appellate Court of even date i.e. 9/2/2018, dismissing appeals of the petitioner, thereby affirming the judgments of conviction of the trial Court dtd. 15/10/2016, whereby petitioner was held guilty under Sec. 138 of the Negotiable Instruments Act, 1881 (in short the 'Act') and sentenced to undergo rigorous imprisonment for two years along with separate compensations equivalent to the cheque amount in eleven complaints of the respondent.

(2.) Briefly, in eleven complaints under Sec. 138 of the Act of the respondent, petitioner, after holding trial, was convicted and sentenced vide aforesaid judgment and order dtd. 15/10/2016, in the manner as narrated above.

(3.) Being aggrieved, petitioner approached the Appellate Court, but remained unsuccessful as his all eleven appeals too were dismissed vide judgments dtd. 9/2/2018.