SHYAMSUNDER CHANDRABHAN Vs. SATISH RAMAJI ASHTANKAR

JUDGEMENT

(1.) This is an appeal against acquittal of the respondent for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short "N.I. Act") vide judgment dtd. 26/07/2019 passed by the 12th Joint Civil Judge, Senior Division and Additional Chief Judicial Magistrate, (Special Court 138 N.I. Act), Nagpur, in S.C.C. No. 13705/2016.

(2.) It is stated that the impugned cheque was issued by the respondent in favour of the appellant/ complainant towards balance sale consideration for sale of 1/7th share of the appellant/ complainant in the property described below :

(3.) It is stated that the total consideration for his share was fixed at Rs.3,35,000.00 and a cheque of Rs.1,00,000.00 dtd. 06/04/2016 issued by the respondent was honoured, however, the impugned cheque for Rs.2,00,000.00 dtd. 30/06/2016 drawn on Bank of Baroda, Nagpur, was dishonoured for the reason of STOP PAYMENT.