VENKAT REDDY Vs. RAMESH SULTANPUR

JUDGEMENT

(1.) These two appeals are filed by the appellant/complainant challenging the judgment of acquittal passed by the learned Civil Judge and JMFC, Yadgiri in C.C.Nos.152/2010 and 153/2010 dtd. 4/10/2012, whereby, the learned Magistrate has acquitted the accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'N. I. Act').

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) Though these two cases are different and the complaints are filed differently, however, the pleadings are replica of each other between the same parties and further except the cheques number, the entire pleadings as well as evidence is same in both the cases though it was recorded independently.