G. KARTHIKEYAN Vs. R. KRISHNAKUMAR PROPRIETOR M/S. P.K. SYSTEMS, 78D NACHIAPPA STREET, SRI MURUGAN COMPLEX, ERODE

JUDGEMENT

(1.) This revision arises against the order of learned I Additional District and Sessions Judge, Erode, passed in C.M.P. No.149 of 2016 in C.A. No.6 of 2016 on 15/11/2016.

(2.) Learned counsel for the revision petitioner submits that petitioner/accused faced trial for offence under Sec. 138 of Negotiable Instruments Act 1881 in S.T.C.No.446 of 2013 on the file of learned Judicial Magistrate, Fast Track Court No.2, Erode. Trial Court under judgment dtd. 4/12/2015, convicted the petitioner and sentenced him to 1 year R.I. and a fine of Rs.5,000.00 i/d 1 month S.I. Aggrieved, petitioner filed C.A.No.6 of 2016 on the file of the learned I Additional District and Sessions Judge, Erode. Petitioner has also preferred C.M.P.No.149 of 2016 in C.A.No.6 of 2016 under Sec. 391 Cr.P.C to permit him to lead further evidence. Appellate Court, under the impugned order dismissed the petition. Hence, the petitioner is present before this Court.

(3.) Heard learned counsel for petitioner and learned counsel for the respondent.