MALTHESH Vs. RANGANAYAKALU

JUDGEMENT

(1.) Heard Sri. Syed R.H., learned counsel appearing for the appellant - complainant and Sri. Srinivas B. Naik, learned counsel appearing for the respondent - accused.

(2.) The case of the appellant is that the respondent and the complainant were working as co -workers in Maruti Petro Kemp Company and that he was employed as an Accounts Officer drawing a salary about Rs. 9,180/ -.

(3.) It is further submitted on behalf of the appellant that the accused represented to the complainant/appellant that he was in urgent requirement of funds for the purpose of financing the Gas Agency, which he proposed to start in the name of his son and towards that he required a sum of Rs. 2,00,000/ - and he requested the appellant to advance him Rs. 2,00,000/ - as hand loan.