RAMASUBBU Vs. R. MUTHULAKSHMI AMMAL AMMAL

JUDGEMENT

(1.) Criminal Appeal No. 298 of 2005 arises out of an order of acquittal in C.A. No. 197 of 2001 on the file of the Additional District and Sessions Judge cum Fast Track Court-II, Madurai which reversed the order of conviction in C.C. No. 634 of 1998 on the file of the Judicial Magistrate No. II, Madurai. Similarly, Criminal Appeal No. 299 of 2005 arises out of an order of acquittal in C.A. No. 196 of 2001 on the file of the Additional District and Sessions Judge cum Fast Track Court-II, Madurai, which reversed the order of conviction in C.C. No. 633 of 1998, on the file of the Judicial Magistrate No. II, Madurai.

(2.) Since both the appeals arise out of the issuance of three cheques in pursuant to the agreement marked as Ex.P -7, dated 11.01.1998, both the appeals are disposed of, by this common judgment.

(3.) A perusal of the materials available on record in the form of typed set of documents and additional typed set of documents would disclose the following facts:-