Mahesh Chandra Sharma, J. - (1.) This Cr. Revision Petition has been filed by the petitioner against the judgment dated 25th February, 2009 passed by Judicial Magistrate, 1st Class, No. 6, Ajmer in Cr. Complaint No. 444/2001, whereby accused respondent has been acquitted for the offence under Section 138 of N.I. Act.
(2.) Brief facts of the case are as under: "The complainant submitted a complaint against the accused under Section 138 of N.I. Act. The court below took cognizance against the accused respondent and he was summoned. The charges were framed against the accused respondent and the same were read over to him, who denied for the same and claimed for trial. The prosecution produced its witnesses and got exhibited some documents. Thereafter the statement of the accused person were recorded under Section 313 Cr.PC. After hearing both the sides, the learned trial court passed the judgment dated 25th February, 2009 acquitting the accused respondent.
(3.) Against the said aforesaid judgment of the court(s) below, this revision petition was preferred.;