NAZEER AHMED Vs. B.M.MUNIRAJU

JUDGEMENT

(1.) These appeals are filed by the complainant challenging the judgments of acquittal dated 03.11.2010 passed in C.C.No.1761/2009, C.C.No.1763/2009, C.C.No.5682/2008 and C.C.No.8513/2008, respectively, on the file of XII Additional Chief Metropolitan Magistrate, Bengaluru City.

(2.) These judgments are delivered independently though common evidence was recorded and as parties are one and the same in all the appeals, these appeals are taken up together for common disposal.

(3.) The parties are referred to as per their original ranking before the Trial Court as com order to avoid the confusion and for the convenience of the Court.