MYMOONA Vs. H M TRADING COMPANY

JUDGEMENT

(1.) THOUGH the matter is listed for admission, with the consent of the learned Counsel for both the parties, these petitions are heard and disposed of by this Court by a common Order.

(2.) THE petitioner and respondents are one and the same and the revision petitioner in both the cases challenges the order of conviction passed by the learned J. M. F. C. , Mangalore and confirmed by the learned sessions Judge, D. K. , Mangalore.

(3.) FOR the sake of convenience and also to avoid repetition of facts, both petitions are taken up together and disposed of by a common order.