MD. MASUDUL HAQUE ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. P. C. Sinha, learned counsel for the appellant and Mr. Vishwanath Roy, learned counsel for the State.

(2.) The present acquittal appeal has been filed by the complainant/ appellant against the judgment of acquittal dtd. 28/7/2008, passed by the court of learned learned Judicial Magistrate, 1st Class, Jamshedpur in Complaint C-1 Case No.807 of 2007, acquitting the respondent Nos.2 & 3 for the offence under Sec. 138 of the Negotiable Instruments Act (in short N.I Act).

(3.) The criminal law has been put into motion by lodging a complaint case by the appellant-complainant.