NELSON D COSTA Vs. N M LANGRANA

JUDGEMENT

(1.) By this appeal the appellant takes exception to the judgment and order of acquittal dated 16.05.2007 passed by the Judicial Magistrate, First Class, Margao in Criminal Case No.212/OA/NI/2003/II acquitting the respondent for the offence under section 138 of the Negotiable Instrument Act.

(2.) The appellant is the complainant and the respondent is the accused in the above case. They shall be hereinafter referred to as per their status in the criminal case.

(3.) Briefly the background facts leading to the filing of the appeal are as under: