MUKUND ZINGDO NAIK Vs. DURGANAND DINKAR PARAB

JUDGEMENT

(1.) HEARD learned Counsel on behalf of the parties.

(2.) THIS is a Complainant's appeal against the acquittal of the accused under Section 138 of the Negotiable Instruments Act, 1881.

(3.) THIS Court in Laxmikant D. Naik Karmali Vs. Santosh Naik 2006 (2) Bom.CR 830) has held that when a cheque is issued for an amount more than due by the accused, Section 138 of the Act is not attracted.