SHRIRAM TRANSPORT FINANCE COMPANY LIMITED Vs. ABDULAZIA

JUDGEMENT

(1.) This criminal appeal is directed against the judgment passed by the Prl. Civil Judge & JMFC, Haveri, dated 05.11.2015 wherein the accused Abdul Azia is acquitted for the offence punishable u/S 138 of Negotiable Instruments Act, 1882.

(2.) Hereinafter for the sake of convenience while addressing the parties, they are referred in accordance with their respective status before the trial Court. On being presented for collection for payment the cheque came to be dishonoured for want of sufficient funds in the bank account of the accused. The complainant complied all the formality contemplated under Section 138 of N.I. Act and presented the complaint before the Court.

(3.) I have heard arguments of the learned counsel for the appellant and the respondent and perused the impugned judgment so also the records.