SHARAD M. UMARJI Vs. SHARAVANAN

JUDGEMENT

(1.) Though, these three appeals are arising out of three separate complaints, as the complainant and accused are common the trial Court has passed a common judgment and order. Consequently, these three appeals are heard and disposed of by a common judgment and order.

(2.) These appeals are filed by the complainant challenging the common judgment and order passed by the trial Court, acquitting the accused for the offence punishable under Sec. 138 of N.I Act.

(3.) For the sake of convenience the parties are referred to by their rank before the trial Court.