K. JAYA LAXMI Vs. G. ADI LAXMI

JUDGEMENT

(1.) THIS Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C. by the petitioner -complainant in C.C. Nos. 230 of 2013 on the file of the IX Special Magistrate, Hastinapuram, L.B. Nagar, Rangareddy District, having been aggrieved by the acquittal judgment of private complaint case under Section 138 of N.I. Act impugned unsuccessful by the complainant of the private complaint case in Crl. A. No. 184 of 2014.

(2.) IN fact at this stage, the learned counsel for the revision petitioner submitted that instead of filing regular appeal in both the cases, it is mistakenly filed as revision and neither Registry taken objection nor this Court at the time of admission, however, that is not a bar and these are to be returned for resubmitting as regular appeals.

(3.) NOW the points that arise for consideration are: