PYRAMID FINANCE LIMITED Vs. RAMKRISHNA IYER

JUDGEMENT

(1.) THESE applications are filed by the Complainant for Special Leave to Appeal against the acquittal of the accused under Section 138 of the Negotiable Instruments Act, 1881, (Act, for short), vide Judgments dated 09. 06. 2006 of the learned J. M. F. C. , Panaji.

(2.) THE parties hereto shall be referred to in the names as they appear in the cause title of the said complaints.

(3.) SINCE the complaints involve facts which are common and so also the law applicable thereto, they are being disposed off by this common Judgment.