PRAVINBHGAI LALJIBHAI SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way this Revision Application, original complainant has challenged the judgment and order dated 21.2.2011, passed by the learned Chief Judicial Magistrate, First Class, Amreli, in Criminal Case No.56 of 2009, by which the respondent accused was acquitted from the offence under Sections 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the Act) for short) as well as the judgment and order dated 20.10.201, passed by the Sessions Judge, Amreli, in Criminal Appeal No.8 of 2011, by which the acquittal recorded by the learned Chief Judicial Magistrate, First Class, Amreli, has been confirmed.

(2.) Brief facts arising from the case are as under:

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