S. PARVATHAM Vs. S. RENUKA

JUDGEMENT

(1.) As the parties in both the appeals are the same and common questions of fact and law arise between the same parties in these two appeals, with the consent of the learned counsel for the parties, these appeals were heard together and are being disposed of by this common judgment.

(2.) These appeals are directed against the order of acquittal in C.C. Nos. 56 of 2007 and 185 of 2006, on the file of the learned Judicial Magistrate No.I, Erode. The appellant has filed two complaints. C.C. No. 56 of 2007 relates to dishonour of the Cheque bearing No. 227827 dated 27.10.2005 for Rs. 5,00,000/-. C.C. No. 185 of 2006 relates to dishonour of the Cheque bearing No.227828 dated 03.01.2006 for Rs. 5,00,000/-.

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