SHRIRAM TRANSPORT FINANCE CO LTD Vs. MD RAFIQ

JUDGEMENT

(1.) This appeal is directed against the judgment passed in C.C. No. 2323/2011 by the Addl. Civil Judge & JMFC, Hosapete dated 04.12.2015 wherein the accused was acquitted for the offence punishable u/S 138 of N.I. Act.

(2.) The facts unfurl: it started with a loan being sanctioned and disbursed by the appellant Company to the respondent to buy Tata Tipper vehicle. In order to maintain clarity and avoid overlapping, the parties are hereinafter referred with reference to their ranking as stated before the trial Court.

(3.) The complainant Company is known as M/s Shriram Transport Finance Company Limited. It is a financial institution and represented by its power of attorney holder Mr. G. Krishnamurthy.