SANDEEP MEHTA, J. - (1.) Heard.
(2.) Perused the material available on record.
(3.) The instant leave to appeal application has been preferred by the appellant-complainant Vinod Kumar under Section 378 (4) Cr.P.C. seeking to assail the judgment dated 7.3.2018 passed by the learned Additional Sessions Judge No. 1, Sri Ganganagar in Criminal Appeal No. 135/2017 (CIS No. 257/2016) whereby the learned Appellate Court, accepted the appeal against the conviction filed by the respondent-accused Narain Das against the judgment dated 5.12.2016 passed by the learned Special Judicial Magistrate, (NI Act Cases) No. 1, Sri Ganganagar in Criminal Case 271/2009, and acquitted him of the offence under Section 138 of the NI Act.;