- (1.) Heard the parties.
(2.) This petition has been filed under Sec. 378 (4) of the Cr.P.C. for grant of leave to file appeal against the judgment of acquittal, dated 22.01.2010, passed by the learned Judicial Magistrate, Dhanbad in Complaint Case No. 1902 of 2005/T.R. No. 144 of 2010.
(3.) It is submitted by Mr. M. B. Lal, Learned Counsel appearing for the petitioner that the petitioner was an illiterate person and therefore, he trusted the accused persons who withdrew the VRS amount of the petitioner from the Bank.;