REGENT GRANITO (INDIA) LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed by the appellant - original complainant under Sec. 378 of the Code of Criminal Procedure,1973 (for short " Cr.P.C .") an appeal against the judgment and order dtd. 25/2/2010 passed by the learned Judicial Magistrate First Class, Sabarkantha at Himmatnagar (hereinafter referred to as the "learned Trial Court") in Criminal Case No. 3629 of 2006, whereby the respondent No. 2 - original accused came to be acquitted from the offence under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the NI Act ").

(2.) The brief facts culled out from the memo of the present appeal as well as the impugned judgment and order and paper book filed by the complainant are as under:

(3.) Being aggrieved and dissatisfied with the same, the appellant has preferred the present appeal mainly stating that the learned Trial Court has not properly interpreted the evidence and has misread the evidence and the impugned judgment is perverse, erroneous and contrary to law.