BEENA REJI Vs. VARGHESE GEORGE

JUDGEMENT

(1.) The petitioner is the accused in the case S.T.No.23/2017 on the file of the Court of the Chief Judicial Magistrate, Pathanamthitta.

(2.) The aforesaid case is instituted upon the complaint filed by the first respondent against the petitioner for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

(3.) When the case reached the stage of defence evidence, the petitioner filed an application as Crl.M.P No.836/2019 in the trial court for sending the cheque to the Forensic Science Laboratory, Thiruvananthapuram to obtain opinion regarding the handwriting of the entries in the cheque. The request made by the petitioner was for comparison of the handwriting of the entries in the cheque with admitted handwriting of the complainant.