GANGA LAKSHMI Vs. RAMA VENKTESH

JUDGEMENT

(1.) The Crl.A. No. 229/2018 is filed by the appellant under Sec. 378 (4) of Cr.P.C. for setting aside the judgment of acquittal passed by the XIX ADDL.C.M.M., Bengaluru in C.C. No. 8606/2016 dtd. 4/12/2017 for the offences punishable under Sec. 138 of Negotiable Instruments Act, 1881.

(2.) The Crl.A. No. 230/2018 is filed by the same appellant-complainant under Sec. 378(4) of Cr.P.C. for setting aside the judgment of acquittal passed by the XIX ADDL.C.M.M., Bengaluru in C.C. No. 8607/2016 dtd. 21/12/2017 for the offences punishable under Sec. 138 of Negotiable Instruments Act, 1881.

(3.) Heard the arguments of learned counsel for the appellant and learned counsel for the respondent.