P. PALANICHAMY Vs. KARUPPAIAH

JUDGEMENT

(1.) THE Revision Petitioner/Accused has focused the instant Criminal Revision Petition as against the order dated 15/2/2010 in Cr.M.P.No.815 of 2010 in S.T.C.No.5357 of 2009 passed by the Learned Judicial Magistrate No.II, Srivilliputhur.

(2.) THE Learned Judicial Magistrate No.II, Srivilliputhur, while passing the impugned order in Cr.M.P.No.815 of 2010 in S.T.C.No.5357 of 2009 on 15/2/2010 has among other things observed that the Petitioner/Accused in the petition has not stated about the document with which a comparison can be made in regard to Ex.P.3 Cheque and Ex.P.2 Twenty Rupees Stamp Paper Document and also further opined that for the purpose of comparison, if a signature is obtained from him, now, there is a possibility of Petitioner deliberately affixing his signature differently. Furthermore, it is the observation of the Learned Magistrate that when the Petitioner/Accused has been questioned under Section 313 of Cr.P.C., at that point of time, he has not denied his signature in the cheque, etc.

(3.) ACCORDING to the Learned Counsel for the Petitioner/Accused, Cr.M.P.No.815 of 2010 has been filed by the Revision Petitioner before the trial Court at the appropriate stage of the trial of the case i.e., after examination of the witnesses.