HAMMIGI VEERANNA Vs. SRIRAM TRANSPORT FINANCE COMPANY LTD

JUDGEMENT

(1.) THE petitioner (hereinafter referred to as the 'accused') was tried for an offence punishable under Section 138 of the Negotiable Instruments Act in C.C.No.11509/2007 on the file of XII Additional Chief Metropolitan Magistrate Court at Bangalore.

(2.) THE learned trial judge held the petitioner guilty of an offence punishable under Section 138 of the Negotiable Instruments Act. Therefore, petitioner was before the I-appellate court in Crl.A 457/2009. The learned judge of the I-appellate court on re-appreciation of evidence has confirmed the findings of the learned trial judge. Therefore, the petitioner is before this court.

(3.) THE averments of complaint are as follows:- The complainant is a public limited company duly incorporated and engaged in the business of providing financial assistance under Hire Purchase Scheme for vehicles. The accused is one of the customers. The accused had hired vehicle bearing registration No.KA-17/A-566 under Hire Purchase agreement dated