T SUNANDA KINI Vs. VINOD V KARIA

JUDGEMENT

(1.) CRIMINAL Appeal 93/2013 is filed by the complainant against the acquittal of respondents for an offence punishable under Section 138 of The Negotiable Instruments Act in C.C.No.16659/2009.

(2.) CRIMINAL Appeal 94/2013 is filed by the complainant against the acquittal of respondents for an offence punishable under Section 138 of The Negotiable Instruments Act in C.C.No.16660/2009.

(3.) THE complainant in C.C.No.16659/2009 is one T.Sunanda Kini and she was represented by her GPA Holder, Mr.Anil Kumar Kini, who is the complainant in C.C.No.16660/2009.