IVAN SINGH Vs. SHIVAJI TUKARAM NAIK

JUDGEMENT

(1.) This is an appeal by the original complainant against an order of acquittal of respondent dated 25.08.2014 passed by JMFC, Panaji in Criminal Case No.85/OA/NI/2013/C.

(2.) Facts in brief can be summarised thus:

(3.) The appellant therefore advanced a sum of Rs. 23,00,000/- (Rupees Twenty Three Lakhs only) to the respondent, interest free, due to their friendly relations. The amount of Rs. 23,00,000/- (Rupees Twenty Three Lakhs only) was advanced to the respondent by account payee cheques. The details are as under: