Kanwaljit Singh Ahluwalia, J. - (1.) Present appeal has been filed to assail the impugned judgment dated 11.3.2008 rendered by the Court of Additional Chief Judicial Magistrate No.2, Jaipur City, Jaipur.
(2.) Briefly stated, in a complaint filed, Akash Bhatia had stated that he is engaged in sale of precious and semi-precious stones and in the course of business transactions, sale of stones was made to accused-respondent Rajeev Sharma and he had issued a cheque amounting to Rs. 25,000/- and the said cheque when presented, had bounced.
(3.) The trial Judge acquitted the accused-respondent on the ground that the complainant has failed to prove delivery of statutory notice upon the accused-respondent.;