T RAKESH KUMAR Vs. BALESWAR REDDY

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 14.11.2014, rendered in Criminal Appeal No.358 of 2014 on the file of the I Additional Metropolitan Sessions Judge, Hyderabad, whereby and whereunder respondent No.1/accused was acquitted under Section 386 (b) (i) of Cr.P.C. for the offence under Section 138 of the Negotiable Instruments Act, 1881 (for short, 'N.I.Act').

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

(3.) In spite of service of notice, there is no representation on behalf of the respondent-accused.