K.K.V.SEETHARAMAN Vs. R.CHANDERA SEKAR

JUDGEMENT

(1.) These two appeals are related and are therefore disposed of through this common judgment.

(2.) These appeals are filed against the judgments in C.C.Nos.15 and 16 of 2009 by the learned Judicial Magistrate No. I, Tiruvallur. In those judgments, the respondent/accused was acquitted of the offences under Sec. 138 of the Negotiable Instruments Act, 1881.

(3.) Heard Mr.A.Natarajan, learned Senior Counsel for the appellant, and Mr.V.Karthikeyan, learned Counsel for the respondent.