RAJA RAJESHWARI AGENCIES Vs. RUSTIQUE FURNITURE

JUDGEMENT

(1.) Since the First Appellate Court passed the common judgment in respect of both the appeals preferred before it and since the common questions of law and facts are involved in both these appeals, they have been taken up together to avoid repetition of discussion and to dispose of them by this common judgment.

(2.) Both these appeals are preferred by the appellant/complainant before this Court being aggrieved by the common judgment and order dated 25.07.2006 passed by the XIII Addl. Sessions Judge, Mayohall Unit, Bangalore, in Crl.A.15091/2005 and 15092/2005.

(3.) The complainant before this Court filed two private complaints in PCR No.348/2002 and 347/2002, which are subsequently registered as C.C.No.26127/2003 and C.C.No.26128/2003 respectively.