LIJI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in these Criminal Revision Petitions is the same person. She filed two complaints as ST Nos.999/2018 and 803/2018 before the Judicial First Class Magistrate Court, Piravam under Sec. 200 of the Cr.PC r/w Ss. 142 and 143 of the Negotiable Instruments Act, 1881 (for short 'the NI Act') alleging offence punishable under Sec. 138 of the NI Act against the party respondents/accused. The trial Court convicted the accused and sentenced them under Sec. 138 of the NI Act. The accused/party respondents filed Crl.Appeal Nos. 94 of 2022 and 93 of 2022 before the Additional District and Sessions Court, Muvattupuzha. The Sessions Court acquitted the accused in both the cases. The petitioner challenges the judgment acquitting the accused in the above cases in these revision petitions. She challenges the judgment of acquittal in ST No.999 of 2018 in Crl.R.P.No.58 of 2026 and the acquittal in ST No.803 of 2018 in the Unnumbered Crl Revision Petition [Filing No.48 of 2026]. When the revision petition challenging the judgment of acquittal in ST No.803 of 2018 was filed, the Registry noted the following defect:-

(2.) Heard the learned counsel for the revision petitioner.

(3.) The short question that arises for consideration is whether a Criminal Revision Petition under Sec. 397 r/w Sec. 401 of the Cr.PC is maintainable against a judgment of acquittal passed in a complaint case.