S P MUTHU Vs. KIRUPAKARAN

JUDGEMENT

(1.) AS the petitioner and the respondent in both the Criminal Revision cases are one and the same and the point for determination arising in both the cases is quite similar, the Court has decided to take up both the matters for common disposal.

(2.) THE petitioner, who is an accused for offence under Section 138 of the Negotiable Instruments Act (hereinafter called as the 'act'), received a verdict of conviction and preferred Criminal Appeal Nos. 7 and 8 of 2005 against C. C. Nos. 10526 and 6886 of 1999 respectively on the file of the learned V Metropolitan Magistrate, Egmore, Chennai.

(3.) WHILE the said appeals were pending before the Fast Track Court/il Additional Sessions Judge, Chennai, the petitioner in the aforesaid cases filed petitions in Crl. M. P. Nos. 4918 and 4963 of 2005 seeking permission of the Court to send the promissory notes marked in those two cases for expert examination and report of a hand writing expert.