ARIES PROBONO PUBLICO SOCIETY Vs. SUKLA CHANDA

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and order of acquittal dtd. 16/3/2021 passed by the learned Additional Sessions Judge, 2nd Court, Sealdah in Criminal Appeal No. 49 of 2018, wherein the learned Appellate Court was pleased to set aside the order of conviction and sentence passed by the Learned Additional Chief Judicial Magistrate, Sealdah in Complaint case no. 879 of 2007 thereby acquitting the accused/respondent from the charges under Sec. 138 of the Negotiable Instruments Act.