KESHAB BANIK Vs. SEKHAR BANIK

JUDGEMENT

(1.) By this criminal appeal, filed under Section 378 of the Code of Criminal Procedure, the appellant, named above, challenged the judgment & order of acquittal, dated 14.02.2007, passed by learned Judicial Magistrate 1st Class, Court No.1, Agartala, West Tripura in C.R. Case No.34 of 2006 whereby the learned Magistrate acquitted the respondent(accused) from the charge framed against him under Section 138 of Negotiable Instruments Act (for short N.I. Act).

(2.) Heard learned counsel, Mr. D C Roy for the appellant and learned counsel, Mr. D Bhattacharjee for the respondent. Learned Additional Public Prosecutor, Mr. R C Debnath has also been heard though the State has not been made a party in the appeal.

(3.) Brief fact :