In Headnote:
against Acquittal - Maintainability - Complainant was entitled to file appeal under Proviso to S.372 of Cr- Negotiable Instruments Act (26 of 1881) , S.138— Criminal P.C. (2 of 1974) , S.378(4)— Dishonour of cheque -
Appeal
In Judgment Text:
- of appellate court to interfere in an
appeal against acquittal , after adverting to various earlier decisions - of an appellate court in an
appeal against acquittal . Such phraseologies are more in the nature of "flourishes -
14. It is clear that in an
appeal against acquittal against acquittal and power of the appellate court to reappreciate, review or reconsider evidence
In Headnote:
- of woman -
Appeal against acquittal - Accused assaulted complainant with a sickle after she refused his
In Headnote:
- Possession of explosives with intent to endanger life or property -
Appeal against acquittal - Allegation
In Judgment Text:
- While dealing with an
appeal against acquittal by invoking Section 378 CrPC, the appellate court has
In Judgment Text:
- it is pertinent to note that the legal yardsticks applicable to an
appeal against acquittal are different from
J
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