JAI SINGH Vs. CHUHAR SINGH

JUDGEMENT

(1.) The matrix of the facts, material and evidence unfolded during the course of trial, culminating in the commencement, relevant for disposal of the instant revision petition and emanating from the record is that, initially petitioner-complainant Jai Singh son of Phool Singh(for brevity "the complainant") filed a criminal complaint against Chuhar Singh-respondent accused under Section 138 of The Negotiable Instruments Act, 1881.

(2.) The trial Court dismissed the complaint and acquitted the respondent-accused, by virtue of impugned judgment of acquittal dated 12.10.2010.

(3.) Aggrieved thereby, the appeal filed by the petitionercomplainant was dismissed as well by the Appellate Court, by means of impugned judgment dated 03.08.2012.