NAVNEETDAS NARAYANDAS BARSHIKAR Vs. BACCHUBHAI MULJI TANNA

JUDGEMENT

(1.) Heard learned respective Counsel for the parties.

(2.) This is an appeal preferred by the appellant (original complainant) challenging the judgment and order of acquittal dated 16th August 2000, rendered by the learned Judicial Magistrate (F.C.), Court No.3, Ahmednagar, in Summary Criminal Case No. 1093/1998, thereby acquitting the respondent (original accused) for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

(3.) Parties are hereinafter referred to as per their original status i.e. complainant and accused.