NIJALING Vs. PRAKASH S S SRIGANI

JUDGEMENT

(1.) The complainant is in appeal against the acquittal of the respondent for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the N.I.Act', for short).

(2.) Heard the learned counsel for both sides and perused the records in supplementation thereto. It reveals:

(3.) On the basis of the private complaint of the appellant, a case was registered and the respondent-accused was summoned by the Court, who denied the liability to pay Rs.1,80,290/- to the Complainant and took up a specific defence that the appellant- Complainant had visited his office and forcibly taken the impugned cheque and has misused the same.