PL. VAIRAVAN AND ORS. Vs. AL. SELVAKUMAR

JUDGEMENT

(1.) The complainant in C.C.No.11077 of 2000 on the file of Metropolitan Magistrate No.II, Egmore, Chennai, is the appellant in Crl.A.No.461 of 2005 and the complainant in C.C.No.11075 of 2000 on the file of Metropolitan Magistrate No.II, Egmore, Chennai is the appellant in Crl.A.No.474 of 2005. The appellant in Crl.A.No.461 of 2005 is the husband and the appellant in Crl.A.No.474 of 2005 is the wife and the complaint in C.C.No.11075 of 2000 was filed by the husband as the power agent of the wife, who is the appellant in Crl.A.No.474 of 2005.

(2.) Though separate trails were conducted by the said learned Metropolitan Magistrate and two independent judgments were passed, having regard to the facts and the evidence adduced by the parties, a common judgment is delivered in these two Appeals.

(3.) The complaints filed by the complainants were dismissed and aggrieved by the same, the present Appeals are filed. The case of the complainant in C.C.No.11077 of 2000 is as follows:-