REGENT COMPUTRONICS PVT. LTD.

AJAY SHETTY Appellant

V/S

SAVIO FARIA Respondents

Referred Judgements :-

BHIM SINGH RUP SINGH VS. STATE OF MAHARASHTRA [REFERRED TO]
K BHASKARAN VS. SANKARAN VAIDHYAN BALAN [REFERRED TO]
DALMIA CEMENT BHARAT LIMITED VS. GALAXY TRADERS AND AGENCIES LIMITED [REFERRED TO]
HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
K N BEENA VS. MUNIYAPPAN [REFERRED TO]
C ANTONY VS. K G RAGHAVAN NAIR [REFERRED TO]
V RAJA KUMARI VS. P SUBBARAMA NAIDU [REFERRED TO]

JUDGEMENT

(1.) These are Complainant's appeals against the acquittal of the accused under Section 138 of the Negotiable Instruments Act, 1881, ('act' for short).

(2.) The parties hereto are being referred to in the names as they appear in the cause title of the complaints.

(3.) The Complainant filed two complaints against the accused on 17. 01. 2003. Both the complaints were tried together and disposed of by a common Judgment dated 23. 4. 2004 by the learned Chief Judicial Magistrate, Margao. Hence, this common Judgment disposing of both the appeals.

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AJAY SHETTY Vs. SAVIO FARIA

Referred Judgements :-

JUDGEMENT

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