SUBHASREE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in the case C.C.No.719/2015 on the file of the Court of the Judicial First Class Magistrate-V, Thiruvananthapuram.

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

(3.) When the complainant was examined as PW1 during the trial of the case, a plea was raised by the petitioner/accused that the entire entries in the cheque were not made by her. However, the plea of the complainant was that entire entries in the cheque were written by the petitioner/accused in front of him.