B. RAJAPPA Vs. N. T. BASAVARAJ

JUDGEMENT

(1.) These two appeals are by the complainant challenging the impugned common judgment and order passed by the Sessions Court in Crl.A.No.79/2011 and Crl.A.No.80/2011, whereby, the Appellate Court set aside the judgment and order of conviction imposed by the trial Court in C.C.No.1429/2006 and C.C.No.1430/2006. The trial Court convicted and sentenced the accused to pay a fine of Rs.5.00 lakhs and Rs.4.00 lakhs respectively with default clauses.

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

(3.) In this appeal, the complainant and accused are same. The case put forth by the complainant as well as the defence taken by the accused are common to both cases. Moreover, the Sessions Court has disposed of both appeals by a common order. In view of the same and also the fact that common discussion is involved, these two appeals are clubbed together and decided by a common order.