P.K.LOHRA,J. - (1.) Accused-petitioner has laid this revision petition under Section 397/401 Cr.P.C. to assail impugned order dated 31st of January, 2018, passed by Addl. Sessions Judge No. 2, Jodhpur Metropolitan (for short, 'learned appellate Court'), rejecting his application under Section 391 Cr.P.C. in an appeal filed by him against the judgment of learned trial Court convicting him for offence under Section 138 of the Negotiable Instruments Act, 1881.
(2.) By the aforesaid application, petitioner has made endeavour to take certain documents on record and further to mark the same as exhibits. Respondent-complainant contested the application and learned appellate Court, upon examining the matter in light of the provision contained in Section 391 Cr.P.C., rejected his prayer.
(3.) I have learned counsel for the petitioner and perused the impugned order.;