ARVIND MANEKALAL TAILOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an appeal under section 378(4) of the Criminal Procedure Code, at the instance of the original complainant, who challenges the judgement and order of acquittal passed by the learned Magistrate, Court No.9, Ahmedabad, in Criminal Case No.677/92, whereby the second respondent herein was acquitted in respect of the offence under section 138 of the Negotiable Instruments Act.

(2.) The principles laid down by the Supreme Court as regards the proper approach and perspective in relation to appeals against acquittals are by now well settled and do not require a detailed discussion. Suffice it to say that the appellate courts are under an obligation not to allow such appeals lightly or on a casual basis, unless the findings recorded on the basis of the evidence on record are grossly unjust, patently unsustainable or based on no evidence at all. On the facts of the present case I find that such is not the case.

(3.) The facts which are not in dispute and/or indisputable are as under: