- (1.)Heard learned advocates for the parties.
(2.)The original complainant, appellant herein above has preferred this appeal under Section 378 of the Code of Criminal Procedure challenging the order of acquittal dated 21.1.1998 passed by the Judicial Magistrate, First Class, Visnagar in Criminal Case No.911 of 1995 acquitting the respondents of the charge of committing offense punishable under Section 138 of the Negotiable Instruments Act,1881 (hereinafter referred to as the "NI Act" for the sake of brevity).
(3.)Facts in brief leading to file this appeal deserves to be set out as under: