GOPAL SINGH Vs. DHAN SINGH

JUDGEMENT

(1.) By this order, two applications for leave to appeal shall stand disposed of.

(2.) In both the cases, judgment of acquittal has been passed by the Court in complaints under Sec. 138 of the Negotiable Instruments Act. Facts are being taken from CRM-A-193-MA-2015. Learned trial Court has recorded the following findings :-

(3.) Learned counsel although made attempt, however, could not draw attention of the Court to any perversity or substantive error either in appreciation of evidence or of law. The scope of interference in leave to appeal against the acquittal is limited.