C ASHOK KUMAR Vs. ANIL KUMAR KUNCHANWAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment of acquittal recorded by the Court of Special Judicial Magistrate of First Class, Mobile Court (PCR), Adilabad in CC No.66 of 2005 dated 6.9.2005, whereby the learned Magistrate found the accused -respondent not guilty of the offence punishable under Section 138 of the Negotiable Instruments Act ( for short ''the Act").

(2.) AGGRIEVED by the order of acquittal, the complainant has filed this criminal appeal.

(3.) FOR the sake of convenience, the parties shall be referred to as they are arrayed before the Court below.