H. BAGYA Vs. R. SAVITHRAMMA

JUDGEMENT

(1.) The appellant in these appeals has challenged the judgment and order of acquittal of respondents for the charge under Section 138 of the Negotiable Instruments Act (hereinafter referred to as 'NI Act' for short) on a trial held by Addl. Chief Metropolitan Magistrate, Bangalore City. The facts relevant for the purpose of these appeals are as under:

(2.) During the trial, the complainant was examined as PW 1 and many documents were exhibited on her behalf whereas the respective accused was examined as DW 1 and they have also produced numerous documents by way of defence. The Trial Court after hearing the counsel for parties and on appreciation of the material placed on record, has acquitted the accused. Aggrieved by the order of acquittal, present appeals have been filed.

(3.) As the facts and law applicable to the parties are similar and same, they are taken together for consideration.