MOHD JAFAR Vs. FAIZAL KADARBHAI DOSANI

JUDGEMENT

(1.) THE complainant in Criminal Cases No.1177 of 1999 and 1435 of 1999 before the learned Judicial Magistrate First class, Yavatmal, has preferred these appeals, after leave was granted to him, to challenge acquittal of the respondent for offence punishable under Section 138 of the Negotiable Instrument Act.

(2.) THE first case pertained to dishonour of a cheque bearing No.0076776 dated 7-8-1999 for Rs.1,00,000/- and the second case pertained to dishonour of three cheques bearing No.0076777, 0076778 and 0076779 dated 24-8-1999, 7-9-1999 and 21-9-1999 for Rs.3,50,000/- collectively.

(3.) THE learned counsel for the appellant, however, did not remain present on 5-10-2006, as also today. Therefore, with the help of the learned counsel for the respondent, I have gone through the record in order to find out whether the judgments delivered by the learned Magistrate are required to be reversed.