BHAGRA STEEL PVT. LTD. Vs. VIVEK SHARMA

JUDGEMENT

(1.) Aggrieved by the judgment dtd. 7/7/2018 passed by the learned Sessions Judge, Forest, Shimla, in appeal, whereby he set aside the judgment of conviction and order of sentence passed by the learned trial court on 29/4/2017/5/5/2017, the complainant/appellant has filed the instant appeal.

(2.) Whether reporters of Local Papers may be allowed to see the Judgment Yes 2 It is not in dispute that a complaint under Sec. 138 of the Negotiable Instruments Act ( in short, the Act) was filed by 3. the appellant against one Vivek Sharma and M/s Edge India Agrotech. Ltd. on the ground that the appellant-firm supplied steel to Vivek Sharma from time to time upto 13/6/2012. Though some payment was made, but after settlement, Vivek Sharma, issued cheque No.804600, dtd. 6/12/2012 amounting to 3 to Rs.6,75,000.00 to discharge the liability for the balance amount.

(3.) As regards Vivek Sharma, his prosecution was sought on the ground that he was Managing Director-cum-Director of M/s Edge India Agrotech. Ltd.