CHATER S. JAIN Vs. B. ABDUL KADAR

JUDGEMENT

(1.) Heard Mr. Rodrigues, learned Counsel appearing on behalf of the appellant and Mr. Ramani, learned Counsel appearing on behalf of respondent no. 1.

(2.) This appeal is directed against the judgment and order dated 31/08/2010 passed by the learned Judicial Magistrate, First Class, Panaji, Goa (JMFC) in Criminal Case No. OA/86/07/D/C. The appellant was the complainant whereas respondent no.1 was the accused in the said case. Parties shall, hereinafter, be referred to as per their status in the said criminal case.

(3.) The complainant had filed the complaint under Section 138 of the Negotiable Instruments Act ('N.I. Act') against the accused. The case of the complainant was as follows :