D K STONE CRASHER Vs. MADAN LAL GUPTA

JUDGEMENT

(1.) Respondent had faced the trial in complaint filed by the applicant under Section 138 of Negotiable Instruments Act, 1881. The Trial Court vide judgment dated 20.7.2013 acquitted the respondent of the charge framed against him. Hence, the present application under Section 378(4) of the Code of Criminal Procedure, 1973 praying for leave to appeal by the complainant.

(2.) I have heard the learned counsel for the applicant and have gone through the record available on the file carefully.

(3.) Applicant had filed the complaint against the respondent qua dishonour of cheque dated 10.7.2006. The learned Trial Court, while acquitting the respondent of the charge framed against him, has held as under:-