Tapash Mookherjee, J. - (1.) This is an appeal against a judgment and order of acquittal passed by the learned Metropolitan Magistrate, 3rd Court, Calcutta in complaint case No. 3000/2000 (T.R. Case No. 366/2000) dated 20.07.2011. The case in the Trial Court was a case under Sec. 138 of the Negotiable Instruments Act, 1881 (in short the N.I. Act). By the aforesaid judgment and order the Trial Court acquitted all the Respondents/Accused of the acquisition under Sec. 138 of the N.I. Act.
(2.) The Appellant/Complainant Annapurna Cast Limited is a company registered under the companies Act. Accused No. 1. M/s. Akshaya Technologies (P) Ltd. the Respondent No. 1 in this appeal, is also a Company and the other three Respondents in this appeal are the directors of the company.
(3.) The facts leading to the appeal in short, are as follows: - -;