SUBRATA BOSE Vs. MITHU GHOSH

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and order of acquittal dtd. 5/9/2018 passed by the learned Additional Sessions Judge, FTC-3rd Court, Barrackpore in connection with Criminal Appeal No. 6/2017 wherein the Appellate Court reversed the order of conviction and sentence passed by the learned Judicial Magistrate 5th Court, Barrackpore in C-Case no. 466/2009 (TR Case no. 324/09) under Sec. 138 of the Negotiable Instruments Act.