RABINDRA KUMAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

(2.) Heard learned counsel for the petitioner.

(3.) This leave petition under sec. 378 (4) of Cr.P.C. has been filed by the petitioner Rabindra Kumar Nayak seeking for special leave to prefer an appeal against the impugned judgment and order dtd. 21/9/2019 of the learned Addl. Sessions Judge, Anandapur passed in Criminal Appeal No.04. of 2019 in setting aside the judgment and order dtd. 1/5/2019 passed by the learned S.D.J.M., Anandapur in I.C.C. No.125 of 2015 in acquitting of the opposite party no.2 Jagabandhu Jena of the charge under sec. 138 of the Negotiable Instrument Act. While acquitting the opposite party no.2, the learned Appellate Court has assigned the following reasons.