WESTERN INDIA SHIPYARD LTD Vs. DEEKAY STEELS PUNE

JUDGEMENT

(1.) THESE are complainant's appeals and are filed against Judgments of acquittal, of the learned J. M. F. C. , Vasco-da-Gama, acquitting the accused under section 138 of the Negotiable Instruments Act, 1881, (Act, for short ).

(2.) AS the facts are common, and the law applicable thereto is not different, the same are being disposed off by this common Judgment.

(3.) THE subject matter of the complaints dismissed and the present appeals arising therefrom, are four cheques issued by the accused to the complainant which were dishonoured and a demand notice having been sent by the complainant, the same was replied to by the accused. The details of the said cheques are as follows :-