ARTI RAJESH KARANGUTKAR Vs. ANNA ROCKY FERNANDES

JUDGEMENT

(1.) This appeal is directed against a judgment and order of acquittal rendered by the Metropolitan Magistrate 50th Court, Vikroli, Mumbai on 1/9/2008 in C.C No.1578/SS of 2007, thereby acquitting respondent No.1-accused of an offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short "N.I Act").

(2.) Appellant and respondent No.1 were friends and neighbours. In the month of January, 2007, the appellant had advanced a friendly loan of Rs.3,00,000.00 to respondent No.1, pursuant to respondent No.1's request as she was in financial need due to the ailment of her husband who was suffering from blood cancer as well as daughter of respondent No.1 was also in need of financial help as she was undergoing a training as an Air Hostess.

(3.) The appellant, on humanitarian grounds, lent an amount of Rs.3,00,000.00 to respondent No.1 by way of loan, which she promised to refund by the end of June, 2007. It is the contention of the appellant that in lieu of the said amount, respondent No.1 had issued four cheques, details of which are as under;