R.K. GUPTA Vs. C.P. TIWARI

JUDGEMENT

(1.) HEARD on admission.

(2.) BY the present application under Section 378(4) of Cr.P.C., the applicant has sought for grant of leave to appeal against the judgment dated 11.1.2013 passed by the JMFC Bhopal in RT No. 3480/2011 whereby the respondent was acquitted from the charge of offence punishable under Section 138 of the Negotiable Instruments Act (for short "N.I. Act")

(3.) AFTER considering the prosecution evidence the learned JMFC acquitted the respondent for the offence under Section 138 of the N.I. Act.