V. R. SHRESTI Vs. BHASKAR P.

JUDGEMENT

(1.) This appeal is filed against the judgment of acquittal passed in Criminal Case No.33 of 2016 dated 08.11.2016 on the file of Senior Civil Judge and J.M.F.C. at Harihar for the offence punishable under Section 138 of Negotiable Instruments Act.

(2.) Brief facts of the case:

(3.) The complainant, in order to substantiate his case, examined himself as P.W.1 and so also examined two witnesses as P.Ws.2 and 3 and got marked the documents as Exs.P1 to P8. The accused examined himself as D.W.1 and got marked the documents as Exs.D1 to D4. After closure of the evidence, the Court below has acquitted the accused. Hence, the present appeal is filed.