SANTOSH JAGDISH PANDE Vs. VITTHAL JAGOBAJI GOMASE

JUDGEMENT

(1.) THIS is an application for leave to file appeal against the judgment rendered by Judicial Magistrate First Class, Nagpur, acquitting respondent of the offence punishable under Section 138 of the Negotiable Instruments Act, on the ground that the complainant failed to prove that he had paid a sum of Rs.Seven Lacs to the accused.

(2.) THE finding cannot be faulted because the complainant / present applicant has not been able to show that a sum of Rs.Seven Lacs was paid to the accused. Therefore, no interference is called for. Leave refused. Consequently, the appeal dismissed.