COIMBATORE ROLLER RLOUR MILLS LTD Vs. CHANDRAMOULI

JUDGEMENT

(1.) This Criminal Appeal has been directed against the order of acquittal passed in Calendar Case No. 700 of 2001 by the Judicial Magistrate No.II, Coimbatore.

(2.) The appellant herein, as complainant, has filed the compliant in question and the same has been taken on file in Calendar Case No. 700 of 2001, wherein the present respondent has been shown as sole accused. In the complaint, it is averred that the respondent has been appointed as an Area Agent so as to collect the amounts due from the customers and accordingly, the accused has collected Rs.2,88,440/- and subsequently he paid only a meagre sum of Rs.3,590/- and failed to pay the balance amount. Under such circumstances, he executed certain documents including a promissory note and even after such execution, the accused has failed to discharge his liability. Under such circumstances, he cheated the complainant and therefore, the complaint has been filed for getting the relief sought therein.

(3.) The Trial Court, after considering the divergent facts and evidences available on record, has dismissed the complaint.