GANGA PRASAD RATNAKAR Vs. FANINDRA KUMAR CHANDRA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals take exception to the judgment and order dtd. 23/9/2022 passed by the High Court of Chhattisgarh at Bilaspur in acquittal appeals being ACQA Nos. 333 and 304 of 2019, whereby the High Court has reversed the order passed by the learned Judicial Magistrate, First Class, Jaijaipur, District Janjgir Champa (C.G.) dtd. 2/1/2019.

(3.) The learned Judicial Magistrate had acquitted the present appellant for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881.