SCREEN PALACE Vs. BHARAT SINGH

JUDGEMENT

(1.) Both the matters pertain to the Criminal Case No 34716/2016, hence, both are hereby disposed of by the present common judgment.

(2.) The appellant has preferred criminal appeal No.236/2008 against the judgment and order dated 23.03.2017 passed by XI Additional Sessions Judge, Indore, whereby the judgment dated 18.09.2006 rendered by the Judicial Magistrate First Class, Indore in criminal case No.34716/2006 convicting the appellant under Section 138 of Negotiable Instruments Act, 1881 (For short as "N.I.Act") has been set aside and the respondent/accused was acquitted.

(3.) Appellant/Complainant has filed Misc. Criminal Case No.6105/2006 challenging the order dated 08.11.2008 passed by XI Additional Sessions Judge, Indore in criminal case No.34716/2006 by which criminal revision No.662/2006 preffered for imposing the fine sentence on the respondent/accused, has been dismissed.