HARISH KUMAR Vs. DAVINDER KUMAR

JUDGEMENT

(1.) Being aggrieved by the order of acquittal dated 23.09.2004 passed by the learned Sub Divisional Judicial Magistrate, Jalalabad in case No. 510-2/29.9.97/22.8.2001/3 by which the learned trial Court acquitted the respondent for the offences under section 138 of the Negotiable Instruments Act, 1881 (for short "the N.I. Act") and under Section 420 of the Indian Penal Code (for short "IPC").

(2.) None has appeared for the appellant.

(3.) Mr. C.M. Munjal, Advocate has appeared on behalf of the respondent.