JAYALAKSHMI WEAVING WORKS Vs. M SIVASAMY

JUDGEMENT

(1.) THIS revision has been filed by the petitioner herein against the order passed by the First Additional Sessions Judge cum Chief Judicial Magistrate, Salem in Crl.M.P.No.7750 of 1998 in C.A.No.8 of 1994 against their conviction for an offence under Section 138 of the Negotiable Instruments Act.

(2.) AT the outset, I may state that the judgment of the trial Court has not been filed in this revision and hence, this Court is not able to appreciate the contentions of the rival parties and the discussions made by the trial Judge, while finding the accused guilty. However for the purpose of disposing of this revision, the learned counsel for the petitioners restricts himself only to the orders passed by the First Additional Sessions Judge in Crl.M.P.No.7750 of 1998 filed by the complainant/respondent under Section 391, Cr.P.C, praying for a permission to adduce additional evidence.