LARSEN AND TURBO LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant-original complainant has preferred present Appeal under Sec. 378 of the Criminal Procedure Code (Cr. P.C. for short) against the judgment and order of acquittal dtd. 25/7/2018 passed by the learned Additional Chief Metropolitan Magistrate, Negotiable Instruments Court No.28, Ahmedabad (hereinafter be referred to as "the trial Court") in Criminal Case No. 2099 of 1999 (New Case No.3621 of 2008), whereby original accused was acquitted from the charges levelled against him under Sec. 138 of the Negotiable Instrument Act, 1881.

(2.) In present Appeal, the appellant original complainant has prayed for following relief/s:-

(3.) The facts giving rise to present Appeal are that the appellant herein is a company registered under Companies Act, 1956. The respondent No.2 is a proprietorship firm run by respondent No.3, who is the proprietor / owner of the said firm. The said firm had purchased cement from the appellant company. As regards the said transaction, the payment was required to be made by the respondent accused.