MAS FINANCIAL SERVICES LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed by the appellant - original complainant under Sec. 378(4) of the Code of Criminal Procedure, 1973 against the judgment and order of acquittal dtd. 22/8/2016 passed by the learned 4th Additional Chief Judicial Magistrate, Palanpur in Criminal Case No. 3105 of 2016, 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 complainant has preferred the present application seeking leave to appeal mainly stating that the learned Trial Court has not properly interpreted the evidence and has misread the evidence and the impugned judgment and order is perverse, erroneous and contrary to law.