MUKUND VASUDEV NAIK Vs. DEEPAK SHAMSUNDAR NAIK

JUDGEMENT

(1.) HEARD Mr. Shirodkar, learned Counsel appearing on behalf of the appellant, Mr. Agni, learned Counsel appearing on behalf of the respondent no.1/accused and Mrs. Pinto, learned Additional Public Prosecutor appearing on behalf of respondent no. 2.

(2.) THIS appeal takes exception to the Judgment and Order dated 07/07/2011 passed by the learned Judicial Magistrate, First Class, Sattari at Valpoi in Criminal Case No. 61/OA/2010.

(3.) THE complainant had filed the complaint against the accused for offence punishable under section 138 of the Negotiable Instruments Act, 1881 (''The Act'', for short).