INDUSTRIAL FUEL CONSULTANTS Vs. LAXMAN SHARMA

JUDGEMENT

(1.) Heard Mrs. Radhika Bajaj, the learned counsel for the appellant and Mr. N.B. Bargat, the learned counsel for the respondent.

(2.) The appellant, who is original complainant in Criminal Complaint 1813/1999, is challenging the judgment dated 7.9.2016, rendered by Judicial Magistrate First Class, Nagpur, whereby the respondent accused is acquitted of offence punishable under sec. 138 of Negotiable Instruments Act, 1881 ("Act" for short).

(3.) The complainant is the sole proprietor of M/s. Industrial Fuel Consultants. He instituted complaint under sec. 138 of the Act, the gist of which is thus: