PAUL DIAS Vs. SDS SHIPPING PVT LTD

JUDGEMENT

(1.) This appeal by the complainant takes exception to judgment rendered by the learned Judicial Magistrate, First Class, Vasco in Criminal Case No. 536/04 whereby the learned Magistrate acquitted the respondent of the offence punishable under Section 138 of the Negotiable Instrument Act.

(2.) The facts which led to filing of the complaint are as under:

(3.) Upon issuance of process, accused applied for being represented by one Dinesh Jamsandekar, Accounts Manager in place of the Managing Director. The Trial Court rejected his application leading the accused to file Revision, which was allowed by the Sessions Judge, allowing Dinesh Jamsandekar to represent the accused.