NAZAMA TRADERS Vs. ARIHANT MARKETING

JUDGEMENT

(1.) Challenging the judgments of conviction and sentence dtd. 6/11/2014 passed by the XLII ACMM, Bengaluru City in CC Nos.20048/2011 and 20049/2011 and confirmed by the judgment dtd. 2/12/2015 by the LVIII Addl. City Civil and Sessions Judge, Bengaluru in Crl. Appeal Nos.1292/2014 and 1293/2014, the petitioner-accused has preferred these revision petitions.

(2.) Though separate judgments are passed by both the Courts, the parties are same, question of facts and law involved in the cases are one and the same and common argument is advanced by both the counsels for petitioner and respondent respectively and hence, to avoid the repetition of discussion and confusion, with consent of both the side, the common judgment is passed in both revision petitions.

(3.) For the purpose of convenience, parties to this petition are referred to as per their rank before the trial Court.