P.O.SEBASTIAN Vs. K.K.RAMDAS

JUDGEMENT

(1.) APPEAL filed under Section 378(4) of the Code of Criminal Procedure (for short, "Cr.P.C.").

(2.) COMPLAINT under Section 138 of the Negotiable Instruments Act (for short, "the Act") filed by the appellant was dismissed by the trial court mainly for two reasons. Firstly, the trial court found that the version of the appellant/complainant was improbable. Secondly, the version projected by the 1st respondent/accused was found to be more probable. These findings are attacked by the appellant/complainant in this appeal.

(3.) AT the time of evidence, PW1 and DWs 1 to 3 were examined. Exts.P1 to P5 and D1 to D5 marked.