SMT. KAMLA PYARELAL GUPTA Vs. DEEPAK

JUDGEMENT

(1.) Being aggrieved by the Judgment and order dated 28.06.2005 passed by the JMFC Court No. 1, Achalpur acquitting the accused of the offence punishable under section 138 of the Negotiable Instruments Act in Summary Criminal

(2.) The brief facts of the case are as under :

(3.) The accused was in need of money for purchasing the field and therefore, requested the complainant for payment of amount of Rs. 40,000.00. The complainant having faith on him, gave amount of Rs. 40,000.00 on 30.11.2002.