Mr.G.Chandrasekhar Reddy And ... vs K.Venkateswara Rao And Another,
2022 Latest Caselaw 4665 Tel

                                                      Crl.Appeal No.871 of 2008
                                    1



     THE HONOURABLE SRI JUSTICE SRI K.SURENDER

              CRIMINAL APPEAL No.871 OF 2008

JUDGMENT:

This Criminal Appeal is filed under Section 378 (2) of Code of

Criminal Procedure, 1973 (for short "Cr.P.C") by the

appellants/complainants seeking to set aside the acquittal judgment

dated 28.02.2008 passed by the learned III Additional Chief

Metropolitan Magistrate at Hyderabad in C.C.No.1290 of 2003 for the

offence punishable under Section 138 of Negotiable Instruments Act.

2. Heard learned Assistant Public Prosecutor. None appears on

behalf of the appellants. Perused the record.

3. As seen from the proceeding sheet the appellants are not

represented on four occasions earlier. Today also i.e. on 15.09.2022

there is no representation on behalf of the appellants. The appeal is

filed questioning the acquittal of the respondent No.1/Accused under

Section 138 of NI Act it is for the appellants/complainants to prosecute

their case diligently. Even after filing of the appeal in the year 2008 as

seen from the proceeding sheet there was never any representation

on behalf of the appellants after the case being admitted, it shows Crl.Appeal No.871 of 2008

that the appellants are not evincing any interest in prosecuting the

appeal diligently.

4. In the said circumstances, the Criminal Appeal is dismissed for

non-prosecution.

As a sequel thereto, miscellaneous applications, if any, pending,

shall stand closed.

_____________ K.SURENDER, J Date: 15.09.2022 ns