A. SURESH, S/O. C.A. NARAYANA Vs. MONARCH SUBMERSIBLE PUMP PVT. LTD., L. SUBBA RAO, DIRECTOR AND S. RADHA, DIRECTOR

JUDGEMENT

(1.) THE Appellant in both the appeals has challenged the judgment and Order of acquittal of the Respondents for the charge under Section 138 of the Negotiable Instruments Act (hereafter referred to as 'the Act' for short) on a trial held by the Additional C.M.M., Bangalore.

(2.) AS there are common questions of law and facts involved between the same parties, both the appeals are taken together for consideration.

(3.) I have heard the learned Counsel for the Appellant and also the Respondents.