P. KRISHNA PRASAD Vs. LIAQUAT HUSSAIN

JUDGEMENT

(1.) This Criminal Appeal, under Section 378 (4) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), is filed by the appellant/complainant aggrieved by the judgment, dated 06.05.2008, passed in C.C.No.910 of 2005 by the learned II Additional Chief Metropolitan Magistrate, Hyderabad, whereby and whereunder, respondent No.2/accused was found not guilty of the offence under Section 138 of the Negotiable Instruments Act, 1881 (for short, 'the N.I. Act'), and accordingly, he was acquitted.

(2.) Heard the learned counsel for the appellant/complainant and perused the record.

(3.) In spite of service of notice on respondent No.2/accused, there is no representation on his behalf.