(1.) THE petitioner in the above petitions is the complainant in a case under Section 138 of the Negotiable Instruments Act, 1881. He successfully got an order of conviction as against the accused in S.T.C.Nos.1665 and 1664 of 2003 on the file of the learned Judicial Magistrate No.VII, Coimbatore. THE accused took up the matters in appeal in C.A.Nos.35 and 34 of 2007 before the Additional District and Sessions Judge, Fast Track Court No.II, Coimbatore. THE learned Additional District and Sessions Judge, Fast Track Court No.II, Coimbatore, by his order dated 06.07.2007 chose to acquit both the accused setting aside the order of conviction recorded by the trial court in S.T.C.Nos.1665 and 1664 of 2007.
(2.) THE petitioner who is the complainant in both the cases has now preferred criminal revisions as against the acquittal recorded in Criminal Appeal Nos.34 and 35 of 2007 on the file of the Additional District and Sessions Judge, Fast Track Court No.II, Coimbatore.
(3.) AS the maintainability of the criminal revision cases preferred by the petitioner at S.R. stage was questioned, the matter was posted before this Court for determination as to the maintainability of this criminal revision case.