RAMA SATELKAR Vs. K K SURESH

JUDGEMENT

(1.) This is an appeal against acquittal.

(2.) The brief facts necessary for the disposal of the appeal may be stated thus :

(3.) At the trial, the appellant examined himself as PW.1 and produced the subject cheque alongwith the intimation from the bank, copy of the notice and the acknowledgment. The appellant also produced a copy of the complaint in OA No.689/P/2008 alongwith copy of the verification at exhibit 45. That was a complaint under Section 138 of the Act filed by the first respondent against Mr. Dhargalkar. The appellant also produced the copy of the income tax returns and the statement of profit and loss account and the balance sheet as on 31.02010.