ABHILASH R. Vs. SREEKUMAR

JUDGEMENT

(1.) The petitioner is the accused in the case S.T. No. 103/2014 on the file of the Court of the Judicial First Class Magistrate-IV, Neyyattinkara.

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

(3.) After adducing his evidence, the complainant filed Annexure-D application before the trial court to alter the charge against the accused for the offences punishable under Sections 420 and 464 IPC and to try him for the aforesaid offences. The petitioner filed objection to the aforesaid application.