H. SARDAR KHAN S/O LATE UMRAO KHAN Vs. MOHD. AHSAN S/O AHMED JI, PROPRIETOR, AHSAN ENGINEERING AND IRON WORKS, NEAR JAWAHAR KHANA, GHAS MANDI ROAD, JODHPUR

JUDGEMENT

(1.) By way of this application for leave to appeal preferred under Section 378(4) Cr.P.C., 1973 the applicant complainant seeks leave to file an appeal against the judgment dated 12.6.2012 passed by the learned Addl. Chief Metro Magistrate No. 4, Jodhpur Metro in criminal case No. 357/2010 whereby the respondent Mohd. Ahsan was acquitted from the charge under Section 138 of the N.I.Act.

(2.) I have considered the arguments advanced by the learned counsel for the applicant and have gone through the impugned judgment.

(3.) The applicant claims to have sold a residential property to the respondent and a registered sale deed was executed for the sale transaction carried out between the complainant and the accused was distinctly mentioned in the registered sale deed that the complainant had received the total sale consideration amount of Rs. 2,10,000/- from the accused.