JANAK KUMAR JOSHI Vs. SURESH KUMAR AND ORS.

JUDGEMENT

(1.) THIS is an appeal filed by the appellant under Section 378 of the Cr.P.C. against the judgment of acquittal, dated 19.3.1997, passed by the learned Sub Divisional Judicial Magistrate, Nalagarh, in a criminal case against respondents under Section 138 of the Negotiable Instruments Act. The appellant was the complainant before the learned trial Court.

(2.) BRIEFLY stated the facts of the case are that the appellant/complainant filed a complaint under Section 138 of the Negotiable Instruments Act as against the respondents, who were impleaded as accused persons. The learned trial Court issued notices to the respondents, put up notice of accusation under Section 138 of the Negotiable Instruments Act and on conclusion of the trial, the impugned judgment was passed by the learned trial Court acquitting the respondents.

(3.) I have heard the learned Counsel for the appellant and have gone through the record of the case.