RAGHUBIR PRASAD GARG PROPRIETOR M/S BHAGWATI STEEL TRADING CO Vs. PRAHIR KUMAR PANDEY PROPRIETOR M/S ASSOCIATED STEEL SUPPLY AGENCY CHENNAI

JUDGEMENT

(1.) (Prayer: These appeals have been preferred against Judgment dated 19.04.1999, in C.C.No.5088 & 5094 of 1997 respectively on the file of the Court of VII Metropolitan Magistrate, George Town, Madras.) These appeals have been preferred against Judgment in C.C.No.5088 & 5094 of 1997 respectively on the file of the Court of VII Metropolitan Magistrate, George Town, Madras.

(2.) IN Crl.A.No.495/1999:- 2(a) The complainant in C.C.No.5088/1997 is the appellant herein. A private complaint was preferred under Section 200 of Cr.P.C for the offence under Section 138 of the Negotiable INstrument Act. The private complaint reads as follows:-

(3.) NOW the point for determination in these appeals is whether the guilt against the accused under Section 138 of the Negotiable Instrument Act has been proved beyond any reasonable doubt to warrant conviction in both the appeals"