BABU SINGH Vs. S SAMPURAN SINGH

JUDGEMENT

(1.) COMPLAINANT Babu Singh has challenged the acquittal of the accused for the charge under Section 138 of the Negotiable Instruments Act, 1881.

(2.) IT is the case of the prosecution that accused Sardar Sampuran Singh who was running a travel agency, received a sum of Rs. 2 lacs from the complainant for sending his son Jasbir Singh abroad and issued a cheque dated 18.6.1997 in order to return the amount already taken by him in favour of the complainant. An FIR was already registered against the accused, as the whereabouts of the son of the complainant were not known. The cheque was returned dishonoured on presentation. Two registered notices were sent to the accused.

(3.) ON the side of the complainant, Ravinder Kumar Sharma was examined as CW1, S.P.Sharma as CW2 and the complainant himself as CW3.