AJAYSINGH KRIPALSINGH PAWAR Vs. GULABSINGH KRIPALSINGH PAWAR

JUDGEMENT

(1.) THIS appeal is directed against judgment of acquittal rendered in Criminal Case bearing STC No.1041/1993 for offence punishable u/s 138 of the Negotiable Instruments Act and u/s 417 of the Indian Penal Code.

(2.) NONE appeared for the appellant and respondent No.1. The appellant was served with a notice to make arrangement for engaging some other advocate because the earlier advocate appearing on his behalf was elevated to the Bench. Inspite of service of such notice, the appellant did not appear in this Court nor made any alternate arrangement. The appeal is old one and, therefore, I have gone through the impugned judgment as well as the record and proceedings, with the help of learned Assistant Public Prosecutor, Mr.Shaikh.

(3.) IN the result, the appeal is dismissed.