(1.) The Appellant/Respondent (Complainant) has filed the instant Criminal Appeal before this Court as against the Judgment dated 08.11.2013 in C.A.No.1 of 2013 passed by the Learned Additional District and Sessions Judge, Namakkal.
(2.) The Learned Additional District and Sessions Judge, Namakkal, while passing the impugned Judgment in C.A.No.1 of 2013, on 08.11.2013, at paragraph 11, had, among other things, observed to the effect that '... P.W.1 had deposed in his cross examination (before the trial Court) that he had not filed the Contract Note and that he does not know ordinarily when shares were purchased, the account details were to be submitted to the Company Law Board and further that, the Respondent/Accused is a client of the Appellant Company and it was correct to state that in three cheques, the Respondent/Accused signature was found in black ink'.
(3.) Further, the First Appellate Court had proceeded to observe in the Judgment that P.W.1 had stated that it was correct to state that in three cheques apart from the signature, the amount details mentioned in the cheques were different ones and in the cheque dated 17.01.2008, his company's name was written and in other two cheques, their company's seal was affixed and the said three cheques were given by the Respondent/Accused at the same time and on the same date, the three cheques were presented for collection by their company.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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