V VIDYAVATHI Vs. CHANDRAIAH ALIAS CHANDRA BABU

JUDGEMENT

(1.) This Criminal Appeal, under Section 378(4) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C"), is direction against the judgment, dt. 25-9-2002, in C.C.No. 1599 of 2001, on the file of the learned X Metropolitan Magistrate, Secunderabad, whereunder and whereby the accused was found not guilty for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short, "the Act"), and accordingly, he was acquitted.

(2.) The brief facts, that are necessary for the disposal of the present.Criminal Appeal, may be stated as follows:

(3.) When the accused was examined under Section 251 Cr.P.C. for the offence punishable under Section 138 of the Act, he pleaded not guilty and claimed to be tried.