SHRI BHAWANI HANDLOOM Vs. VIJAY GARG

JUDGEMENT

(1.) CRM-4761-2019

(2.) Application for permission to lead additional evidence has been filed.

(3.) Through the additional evidence the complainant-appellant-firm wishes to produce on record copy of the income tax return for the assessment year 2016-2017 with respect to year ending on 31/3/2016 as also copy of judgment passed against the accused lodged by different complaints under Sec. 138 of the Negotiable Instrument Act, 1881, convicting the respondent. The documents which are sought to be produced even if considered does not improve the case of the appellant because the income tax record which is sought to be produced are the accounts maintained by the complainant-firm. Still further the conviction of the respondent in a different case and not between the parties which cannot be relied upon by the complainant to draw a presumption against the respondent.