HRUSHIKESH TRANSPORT Vs. ARYADURGA ENTERPRISES

JUDGEMENT

(1.) The Appellant/Complainant is challenging the impugned judgment passed by the learned Magistrate in Criminal Case No. 260/OA/NIA/2016/A dtd. 3/5/2018 whereby Respondent/ Accused was acquitted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, the N.I. Act).

(2.) The parties are hereinafter referred to as Complainant and Accused as arrayed before the Trial Court.

(3.) Heard Mr. Anthony D'Silva, the learned Counsel for the Appellant-Complainant and Mr. Arjun Naik, the learned Counsel for the Respondent-Accused.