(1.) It is needless to say that complainant is the appellant and the judgment impugned is dated 08.02.2018 passed by ACJM-1st, Danapur in Complaint Case No. 953/2014, Trial No. 20/2015 (Deepak Kumar v. Anil Kumar Gupta) acquitting Respondent No.2.
(2.) At the time of admission, the judgment impugned has been gone through and perceiving the finding of the learned lower court under para-4 as well as 9 of the judgment, the Respondent No.2 has been noticed to the effect as to why not the judgment impugned be set aside, waiving the rigour so laid down under Section 390 of the CrPC perceiving the nature of offence to be under Section 138 of the NI Act, summons triable, bailable one, whereupon, there has been appearance of Respondent No.2. During midst thereof, lower court record has been called. That means to say, at the stage of admission, the appeal is being disposed of in its finality.
(3.) Heard the parties.
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