SRI HARIPADA PAUL, S/O SRI MANINDRA CH. PAUL, MOHANPUR BAZAR, SIDHAI, P.O. MOHANPUR, P.S. SIDHAI, DIST.WEST TRIPURA. Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) This revisional application is directed against the judgment and order dated 05.03.2013, passed by learned Addl. Sessions Judge, Court No.2, West Tripura, Agartala in Criminal Appeal No. 33(4) of 2010 where under the learned Addl. Sessions Judge upheld the judgment and order of acquittal dated 31.07.2010, passed by learned Judicial Magistrate 1st Class, Court No.5, Agartala in CR Case No. 2893/2000 under Sec. 138 of Negotiable Instruments Act,1881 (for short, N.I. Act).

(2.) Heard learned counsel, Mr. A. Sengupta for the complainant-petitioner (hear-in-after mentioned as complainant). Learned counsel, Mr. John Debbarma on behalf of learned P.P. is present. No representation on behalf of respondent No.2 i.e. the accused.

(3.) The case of the petitioner is that he filed a complaint case No. CR 2893 of 2000 before the court of learned Chief Judicial Magistrate, Agartala against the accused-respondent No.2, Paresh Debbarma, seeking punishment of the accused under Sec. 138 of N.I. Act.