GOVINDAMMAL AND ORS. Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) THIS revision petition has been filed challenging the dismissal of the discharge petition filed by the petitioners under Section 247 of Cr.P.C., in C.M.P. No. 2870 of 2014 in C.C. No. 10 of 2012 on the file of the learned Judicial Magistrate No. II, Erode.

(2.) THE facts of the case are as follows: -

(3.) THE learned counsel for the petitioners submitted that though 10 witnesses have been examined, none of them speak about the fact that who has forged or fabricated the signature. When the absence of such deposition, there is no need for the petitioners to cross examine the witnesses or to face trial. Therefore, according to the learned counsel, the revision has to be allowed.