LAWS(DLH)-2023-12-36

IRSHAD AHMAD Vs. SUKHE SINGH

Decided On December 11, 2023
IRSHAD AHMAD Appellant
V/S
Sukhe Singh Respondents

JUDGEMENT

(1.) The present appeal under Sec. 378(4) of Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred by the appellant assailing the judgment of acquittal dtd. 5/4/2016 in CC No.789/2015 passed by the learned ACMM-Shahdara District, Karkardooma Courts, Delhi whereby the respondent herein was acquitted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1988 ('NI Act'). Background

(2.) Briefly stated the facts of the present case, as alleged in the complaint, are as follows:-

(3.) The learned Magistrate, after going through the averments made in the complaint issued summons to the respondent. The respondent thereafter appeared in pursuance of a summons issued to him and in his statement under Sec. 251 of the Cr.P.C., pleaded innocence, and claimed trial.