BRAHMANAND T MAMLEKAR Vs. EKNATH ASHOK TARI

JUDGEMENT

(1.) THIS is a complainant's appeal and is directed against Judgment dated 7-5-2010 of the learned J.M.F.C., Ponda by which the accused has been acquitted under Section 138 of the Negotiable Instruments Act, 1881.

(2.) THE parties hereto are being referred to in the names as they appear in the cause title of the complaint.

(3.) THE complainant examined himself and produced the necessary documents. The complainant was cross-examined at length. The complainant produced the subject cheque as well as the said receipt. In support of his defence the accused examined the brother-in-law of the complainant Uday Kavlekar, complainant's wife Shanta Mamlekar, Gajanan Umarayee, Manager of Goa State Co-operative Bank Ltd., Chandrakant Gawas, SHO on duty at Ponda Police Station on 6-3-2004, Shri Manjunath Dessai who was P.I. of Ponda Police Station and Ramesh Gaonkar also P.I. of Ponda Police Station.