SURESH BANGERA Vs. CHANDRA PRABHA SHETTY

JUDGEMENT

(1.) THE appellant (hereinafter referred as 'complainant') had initiated a complaint against respondent (hereinafter referred as 'accused'), alleging an offence punishable under section 138 of the Negotiable Instruments Act, 1881 (for short, 'the Act'). The trial court tried and convicted accused, directing him to pay compensation of Rs. 50,000/ - and sentenced to undergo simple imprisonment till raising of the court. Therefore, accused was before I -appellate court. The learned Judge of I -appellate court has passed the following order: -

(2.) I have heard Sri Cyril Prasad Pais, learned counsel for complainant.

(3.) IN the result, I pass the following: -