SIDDHARTH Vs. AJAY

JUDGEMENT

(1.) Heard learned counsel for the appellant. None for the respondent, though served.

(2.) ADMIT.

(3.) In this appeal filed under Sec. 378(4) of the Code of Criminal Procedure challenge is raised to the order below Exh.1 passed by 20th Joint Civil Judge Junior Division and Judicial Magistrate First Class (Special Court for 138 N.I. Act, Nagpur) (hereinafter referred to as "Special Court ") acquitting the accused.