MANOJ KUMAR Vs. O.P. JOSHI

JUDGEMENT

(1.) BY way of the present four appeals filed under section 378(4) & (5) of Cr.P.C. appellant assailed the common judgment dated 20.04.2012 passed by ld. Trial Court four similar complaints filed under Section 138 Negotiable Instruments Act, 1881 being CC No. 1979 to 1982/10/05 thereby acquitted the respondent in all the cases.

(2.) THE aforementioned complaints had arisen out of the transactions which took place between the parties during relevant period. Therefore, in the interest of justice and to avoid judicial conflict on decision, all appeals are being decided by way of a common judgment.

(3.) ON appearance of accused, notice under Section 251 Cr.P.C. for the offence punishable under Section 138 N.I. Act was served upon him on 14.02.2007, to which he pleaded not guilty.