TEA ARCADE Vs. APARNA RAI

JUDGEMENT

(1.) The complainant of Case No.0058948 of 2016 has filed the instant appeal being aggrieved by and dissatisfied with the judgment and order of acquittal passed by the learned Metropolitan Magistrate, 20th Court at Kolkata in a proceeding under Sec. 138 of the Negotiable Instrument Act (hereinafter described as N.I Act for short).

(2.) CRA 715 of 2018, is an appeal filed by the complainant of CS 0082901 of 2016 against the judgment and order of acquittal passed by the same court on 24/8/2018.

(3.) As both the appeals are between the same party, this Court proposes to dispose of the above numbered two appeals by a composite judgment.