RAJENDRA ANANT VARIK Vs. GOVIND B. PRABHUGAONKAR

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The accused-appellant has approached this Court, through this appeal by special leave, assailing the judgment dtd. 7/1/2023, passed by the High Court of Judicature at Bombay at Goa[1] in Criminal Appeal No. 53 of 2017 whereby the High Court quashed and set aside the judgment dtd. 6/2/2017, passed by the First Appellate Court being the Court of Sessions Judge, South Goa at Margao[2] in Criminal Case No. 29/NI/2014. The First Appellate Court had allowed the Criminal Appeal No. 72 of 2016 filed by the accused-appellant against the conviction order dtd. 5/8/2016 passed by the learned Judicial Magistrate First Class, Canacona[3], and acquitted him while setting aside his conviction for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1882[4] as recorded by the trial Court.