(1.) This criminal appeal is directed against the common judgment dated 02.04.1998 passed in Criminal Appeal Nos.15 of 1997 and 32 of 1997 on the file of the III Additional Metropolitan Sessions Judge, Hyderabad, whereby and whereunder the learned III Additional Metropolitan Sessions Judge allowed the appeals filed by A3 and A1, A2 and A4 setting aside the conviction and sentence for the offence under Section 138 of the Negotiable Instruments Act passed in C.C.No.622 of 1993 on the file of the V Metropolitan Magistrate, Hyderabad.
(2.) The appellant herein is the complainant and whereas the respondents 1 to 4 are the accused in C.C.No.622 of 1993.
(3.) The brief facts of the case leading to filing of the complaint by the appellant/complainant before the V.Metropolitan Magistrate, Hyderabad, are:-