ARPIT FINANCE Vs. BIR DAVINDER SINGH AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the impugned judgments one dated 05.09.2012 passed by the learned Additional Sessions Judge, Jagadhri whereby the appeal of the appellant was dismissed on the ground of maintainability and order dated 01.10.2010, passed by the learned Judicial Magistrate 1st Class, Jagadhri, whereby the accused -respondent No. 1 was acquitted from the charges framed against him under Sec. 138 of Negotiable Instrument Act. Brief facts of the case in hand, as recorded in the opening para of the impugned judgment dated 01.10.2010, are reproduced as under: -

(2.) AFTER appraisal of the documents, prosecution evidence and the defence evidence, the learned Judicial Magistrate 1st Class, Jagadhri acquitted the respondent No. 1 from the charges under Sec. 138 of Negotiable Instruments Act.

(3.) FEELING aggrieved against the same, the appellant has filed the appeal which was dismissed by the learned Additional Sessions Judge, Jagadhri vide judgment dated 05.09.2012 on the ground of maintainability.