NARESH KUMAR Vs. HARISH KUMAR

JUDGEMENT

(1.) Petitioner-Naresh Kumar is a complainant in a case under Section 138 of Negotiable Instruments Act, 1881 which ended in conviction of respondent-Harish Kumar through judgment dated 08.10.2015. A criminal appeal bearing No.391/2015 is pending before the Sessions Judge, Rewari against the said judgment of conviction and order of sentence. The grievance of the complainant/petitioner relates to the impugned order dated 03.02.2018 whereby 'second application' brought by convict under Section 391 Code of Criminal Procedure for adducing additional evidence stood allowed by the Appellate Court.

(2.) The facts in brief leading to the present revision petition are as under:-

(3.) In these circumstances, the present revision petition has been preferred by the complainant to challenge the order dated 03.02.2018 passed by the Appellate Court on the ground that the Appellate Court has exceeded its jurisdiction in allowing the second application.