REGENT COMPUTRONICS PVT. LTD.

Hari Prasad Pal Appellant

V/S

ASIT KUMAR MONDAL Respondents

Referred Judgements :-

GHERULAL PARAKH -VS. - MAHADEODAS MAIYA [REFERRED TO]
HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GHUREY LAL VS. STATE OF U P [REFERRED TO]
P VENOGOPAL VS. MADAN P SARATHI [REFERRED TO]
DHANAPAL VS. STATE [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
VIJAY VS. LAXMAN [REFERRED TO]
G. PANKAJAKSHI AMMA VS. MATHAI MATHEW [REFERRED TO]

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and order of acquittal dated 31.08.2015 passed by the learned Additional Sessions Judge, Bolpur, Birbhum, in connection with Criminal Appeal No. 3 of 2015, wherein the learned appellate Court was pleased to acquit the accused/respondent from the charge under Section 138 of the Negotiable Instrument Act (hereinafter referred to as "N.I. Act"), setting aside the order of learned ACJM, Bolpur, convicting the accused/respondent.

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HARI PRASAD PAL Vs. ASIT KUMAR MONDAL

Referred Judgements :-

JUDGEMENT

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