ASHOK KUMAR BANDARI Vs. K SRAVAN KUMAR

JUDGEMENT

(1.) Since the date of offence, the date of complaint and the date of order are one and the same, all the appeals are taken up for hearing jointly and this Court is decided to pronounce a common judgment in these appeals.

(2.) These Criminal Appeals have been preferred against the orders passed by the learned District Munsif-cum-Judicial Magistrate, Ambattur in C.C.Nos.21, 23, 19, 20 of 2008 respectively dated 18.08.2008.

(3.) I have heard Mr.V.Arul, learned counsel appearing for the appellant, Mr.S.Saravanakumar, learned counsel appearing for the respondent and also perused the materials placed before this Court.