RAJENDRA S. Vs. MAHIMA MOHAN CHAMPA

JUDGEMENT

(1.) In these appeals, the complainants have challenged the impugned judgments and orders passed by the trial court acquitting the accused for the offence punishable under Sec. 138 of N.I Act.

(2.) In these appeals, though the complainant are different, accused is common and she has taken a common defence and relied upon certain common documents which are pertaining to the common defence taken by her. Since common discussion is involved, these two appeals are clubbed together and decided by a common judgment and order.

(3.) For the sake of convenience, the complainants are referred to by their names and accused is referred as accused.