DHANRAJ SHANKARRAO SONKUSARE Vs. SOU. MAYA CHANDRAKANT DUBBALWAR

JUDGEMENT

(1.) The appellant by way of this appeal is challenging the judgment and order dtd. 26/6/2009 passed by the 22nd Judicial Magistrate First Class and Special Court, Nagpur in Criminal Case No.22452/2007, whereby the learned trial Court was pleased to acquit the respondent herein of the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(2.) The brief facts of the case are as under.

(3.) Process was issued to the respondent, and she appeared in the matter. Thereafter the appellant examined himself and respondent cross-examined the appellant. Witness no.2 was the Branch Manager, who was examined by the appellant/ complainant, and even he was cross examined by the respondent and after closure of evidence, the learned trial Court on considering the entire evidence, documentary, as well as oral, acquitted the respondent. The appellant has approached this Court challenging the said acquittal of the respondent by filing this appeal.