PRAKASH DATTA DESSAI Vs. SILVERINA GRACIAS

JUDGEMENT

(1.) The Original Complainant through legal heir preferred present appeal thereby challenging the Judgment and Order dated 02. 05.2017 passed by the learned Magistrate at Canacona in Criminal Case No.17/OA/NI/2015 by which Respondent was acquitted for the offence punishable under Sec. 138 of N.I. Act.

(2.) Vide order dtd. 20/9/2017, leave to appeal was granted and the appeal was admitted.

(3.) The records and proceedings along with the paper-book were called.