RUMI HAZARIKA Vs. ANIRBAN HATIKAKOTY

JUDGEMENT

(1.) This appeal, under Section 378(i) of the Cr.P.C., 1973 (for short, Cr.P.C.), is directed against the judgment and order, dated 07.01.2008, passed by the learned Judicial Magistrate 1st Class, Sivasagar, in CR Case No. 265/2006 under Section 138 of the Negotiable Instrument Act, 1881 (for short, NI Act), whereby the learned Magistrate, at the conclusion of the trial, acquitted the accused person and set him at liberty.

(2.) Aggrieved by the said judgment of acquittal, the complainant, as appellant, has come up with this appeal.

(3.) The complainant's case, may, in brief, be stated as follows: