GURJANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal under Sec. 372 of Cr.P.C. has been preferred by the complainant-appellant against the Judgment dtd. 24/5/2019 passed by Sessions Judge, Hanumangarh whereby, the judgment and order of conviction and sentence passed by the trial court under Sec. 138 of the Negotiable Instruments Act, 1881 was affirmed.

(2.) By way of present appeal, the complainant is seeking enhancement of sentence passed against the accused-respondent No. 2.

(3.) There is no provision in law to file appeal against the order of the appellate court by the complainant on the ground of inadequacy of sentence. In the absence of any provision for filing appeal against impugned judgment, the present appeal filed by the complainant is dismissed as not maintainable.