NIRMALA S RAMADURGA Vs. GURUPADAYYA G. HIREMATH

JUDGEMENT

(1.) In these appeals, appellants, who are husband and wife, have challenged acquittal of respondent/accused by the trial Court for the offence punishable under Sec. 138 of N.I. Act, by dismissing their separate complaints filed under Sec. 200 Cr.P.C.

(2.) For the sake of convenience, the respondent is referred to as accused and appellants are referred to as complainant followed by their name.

(3.) Since the accused is common and facts enumerated in both cases and evidence led by both parties are similar, these two appeals are clubbed together and disposed of by a common judgment and order.