APPLICOMP Vs. MAYA C ADULT,

JUDGEMENT

(1.) CRIMINAL Appeal Nos.1561/2007, 960/2008, 961/2008 and 962/2008 are filed against the impugned judgments of acquittal of respondent for an offence punishable under Section 138 of Negotiable Instruments Act in C.C.Nos.7563/2003, 32585/2002, 168/2003 and 33523/2002, respectively.

(2.) THE complainant and accused in afore stated cases are common. C.C.No.7563/2003 was filed for dishonour of cheques bearing No.255678, 255679 and 255680 issued for a sum of Rs.1,00,000/ -, Rs.1,00,000/ - and Rs.70,000/ - respectively. C.C.No.32585/2002 was filed for dishonour of cheques bearing No.737669, 737670, 737671, 737672 and 737673 issued for a sum of Rs.1,00,000/ - each. C.C.No.168/2003 was filed for dishonour of cheques bearing No.737679, 737680, 255675, 255676 and 255677 issued for a sum of Rs.1,00,000/ - each. C.C.No.33535/2002 was filed for dishonour of cheques bearing No.737674, 737675, 737676, 737677 and 737678 issued for a sum of Rs.1,00,000/ - each.

(3.) THE facts which are not disputed by either parties are as follows: