REGENT COMPUTRONICS PVT. LTD.

Umadevi Menon Appellant

V/S

Anthony Susai. Respondents

Referred Judgements :-

HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
RANJITSING BRAHMAJEETSING SHARMA VS. STATE OF MAHARASHTRA [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
RAJESH RANJAN YADAV ALIAS PAPPU YADAV VS. CBI [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
KUMAR EXPORTS VS. SHARMA CARPETS [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
LAXMI DYECHEM VS. STATE OF GUJARAT [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]
M/S. KALAMANI TEX AND ANOTHER VS. P. BALASUBRAMANIAN [REFERRED TO]

JUDGEMENT

(1.) The present appeal is filed by the original complainant thereby challenging dismissal of her complaint and acquittal of the respondent by the learned Magistrate at Mapusa for the offence punishable under Sec. 138 of Negotiable Instruments Act.

(2.) Heard Mr. Pavithran A.V., learned counsel for the appellant, Mr. Galileo Teles, learned counsel for the respondent no.1 and Mr. Mahesh Amonkar, learned Additional Public Prosecutor for the respondent no.2.

(3.) With the assistance of the learned counsel appearing for the parties, I perused the record and proceedings of the trial Court, the impugned judgment and more specifically the evidence.

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UMADEVI MENON Vs. ANTHONY SUSAI.

Referred Judgements :-

JUDGEMENT

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