PIERRE ANTONIO Vs. JOSE REMEDIO

JUDGEMENT

(1.) These two Appeals arise out of two judgments delivered by Additional Sessions Judge, Mapusa in Criminal Appeal No. 68 of 2012 and Criminal Appeal No. 80 of 2010, which has reversed the judgments passed by the Judicial Magistrate First Class in the two distinct criminal cases, which had convicted the Accused for the offence punishable under Sec. 138 of Negotiable Instrument Act, 1881 (N.I. Act) and sentenced him to undergo imprisonment and also to pay a distinct amount of compensation under Sec. 357(3) of the Code of Criminal Procedure.

(2.) I have heard Advocate Dhaval Zaveri along with Advocate Harshal Dessai for the Appellant in both the Appeals, whereas Respondent No. 1 in both the Appeals is represented by Advocate Arjun Naik along with Advocate Kavita Naik.

(3.) In order to appreciate the arguments advanced before me, I must refer to the background facts.