M/S. GENERAL DETERGENTS Vs. ARUN H. MERCHANT

JUDGEMENT

(1.) HEARD learned Advocates appearing on both sides. Perused impugned judgment and record produced alongwith application.

(2.) FACTS as argued and are narrated in the application for leave to appeal are summarised as follows: -

(3.) AFTER going through the Evidence, the Arguments and the Judgments cited by both the parties, learned Metropolitan Magistrate came to the conclusion that the Complainant has proved its case beyond reasonable doubt, and the Accused were found and were held guilty of commissioning of the offence under section 138 read with section 141 of the Negotiable Instruments Act, 1881, and convicted them.