GUNASEKARAN Vs. ARUNACHALAM

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.137 and 139 of 2009, on the file of the learned Judicial Magistrate No.II, Cuddalore. The appellant is the complainant. He has filed two complaints. C.C.No.137 of 2009 relates to dishonour of the Cheque bearing No.114205 dated 15.04.2009 for Rs.9,00,000/-. C.C.No.138 of 2009 relates to dishonour of the Cheque bearing No.114204 dated 04.03.2009 for Rs.3,50,000/-.

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