RAJESWARI GOPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Criminal Appeal Nos.80/2014, 81/2014, 82/2014 and 83/2014 are filed against the judgment dated 19.8.2009 in S.T.Nos.917/2006, 920/2006, 918/2006 and 919/2006 respectively on the file of the Judicial First Class Magistrate Court, Pattambi. Criminal Appeal No.1990/2004 is filed against the judgment dated 19.10.2004 in C.C.No.666/2001 on the file of the Judicial First Class Magistrate Court, Ottappalam.

(2.) The appellant in these appeals are same. They initiated 5 cases under Section 138 of the Negotiable Instruments Act against one Mohandas. Mohandas is the party respondent in these 5 appeals. Since all these five appeals are filed by the complainant in the above 5 cases against the same person who is the accused in those cases and the transactions alleged in all these five cases are one and the same, I am disposing of these five appeals by a common judgment. [The parties are mentioned in this judgment according to their rank in the lower court].

(3.) The case of the complainant in brief is as follows: