TANVEER KHATIB Vs. OSCAR VAZ, MAJOR, BUSINESS

JUDGEMENT

(1.) The appellant/original complainant is hereby challenging the judgment and order dtd. 16/12/2016 arising out of Private Criminal Complaint No.87/NIA/2011/B whereby the learned Magistrate at Mapusa dismissed the complaint filed under Sec. 138 of Negotiable Instrument Act and acquitted the respondent.

(2.) Heard Ms. Barbara Andrade, learned Counsel for the appellant, Mr. Pravin Faldessai, learned Additional Public Prosecution for respondent No.2 and Ms. C. Collasso, learned Counsel for Respondent No.1.

(3.) With the assistance of the learned Counsel for the respective parties, I perused the entire records and proceedings of the trial Court as well as the paperbook.