H.S.MUNIRAJU Vs. H.A.BHEEMANNA

JUDGEMENT

(1.) These two petitions filed under Sec. 397 and 401 of Cr.P.C., is by accused challenging his conviction and sentence passed by the trial Court for the offence punishable under Sec. 138 of N.I. Act in C.C.Nos.16821/2005 and 26825/2005, which came to be confirmed by the Sessions Court by dismissing the appeals filed by him.

(2.) For the sake of convenience, parties are referred to by their ranks before the trial Court.

(3.) Since the complainant and accused are common and the facts leading to the filing of complaints are also common, they are clubbed together and disposed of by a common order.