- (1.) The original complainant filed this appeal challenging the judgment and order dated 12.04.2012 passed by the learned Additional Sessions Judge, Mapusa, in Criminal Appeal No. 10/2011.
(2.) Parties are referred to their original status.
(3.) Brief facts of the case may be stated as follows : The complainant ( Antonio Menezes ) filed a complaint against the accused for the offence punishable under Section 138 of the Negotiable Instrument Act.;