SHAHEEN FEROZ KAZI Vs. FEROZ AMEERUDDIN KAZI

JUDGEMENT

(1.) THIS Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C. by the petitioner/complainant in C.C. No. 295 of 2011 on the file of XV Additional Chief Metropolitan Magistrate, Hyderabad, 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. 175 of 2014 passed by the Metropolitan Sessions Judge, Hyderabad.

(2.) HEARD the learned counsel for the complainant/revision petitioner and the learned public prosecutor and perused the record.

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