K. GOPINATH MENON Vs. M. J. LUIZE

JUDGEMENT

(1.) These two Criminal Revision Petitions are connected and hence they are disposed of by a common order.

(2.) The mother of the revision petitioner preferred two private complaints against the respondents 1 and 2 before the Judicial First Class Magistrate Court-III (Mobile Court), Ernakulam (for short, 'the trial court') as C.C. Nos.301/2007 and 302/2007 filed under Sec. 142 of the Negotiable Instruments Act (for short 'the N.I. Act'). The offence alleged was under Sec. 138 of the N.I. Act.

(3.) The case of the complainant in short is as follows:-