K AJAY KUMAR Vs. B SURENDER REDDY

JUDGEMENT

(1.) This Criminal Appeal, under Section 374 of the Code of Criminal Procedure, 1973 (for short, Cr.P.C. ), is filed by the appellant/accused aggrieved by the Judgment, dated 20.03.2014, rendered in Criminal Appeal No.187 of 2012 on the file of V Additional District and Sessions Judge (Fast Track Court), Ranga Reddy District, whereunder and whereby, the learned Sessions Judge confirmed the Judgment, dated 10.04.2012, in Calendar Case No.87 of 2011 on the file of VIII Special Magistrate, L.B.Nagar at Hasthinapuram, Ranga Reddy District, in convicting the 1st respondent/accused for the offence punishable under Section 138 of the Negotiable Instructions Act, 1881 (for short, the Act ) and sentencing him to undergo simple imprisonment for a period of one year and also to pay fine of Rs.6,00,000/-, in default to suffer simple imprisonment for six months.

(2.) Heard the learned counsel for the appellant/accused and the learned counsel for the 1st respondent/complainant. Perused the record.

(3.) The question that fell for consideration in this appeal is against the impugned judgment whether an appeal is maintainable?