GAJRAJ Vs. SURAJ SINGH

JUDGEMENT

(1.) Heard on I.A. No.4963/2023, which is an application seeking leave to appeal.

(2.) This criminal appeal is preferred for leave to appeal against the respondent being aggrieved by the judgment dtd. 20/2/2023 in CRA No.107/2023 by Seventh Additional Sessions Judge, Ujjain arising out of judgment dtd. 9/5/2022 in SC NIA No.505/2017 reversing the conviction of the respondent as he has been acquitted from the charge under Sec. 138 of the N.I. Act, 1988.

(3.) Challenging the order of acquittal, this appeal has been preferred. Heard