N. SAMINATHAN Vs. M.P. THANGAVELU

JUDGEMENT

(1.) These Criminal Revision Cases are directed against the order dated 14.11.2017 of the learned I Additional District and Sessions Judge, Erode passed in C.M.P.Nos.108 and 109 of 2017 in C.A.No.10 of 2017, dismissing the petitions under filed by the petitioner under section?315?and?391?of Crimial P.C. 1973 respectively.

(2.) The petitioner is the appellant/accused and the respondent is the respondent/complainant in C.A.No.10 of 2017. C.A.No.10 of 2017 has been filed by the petitioner challenging the conviction and sentence imposed in C.C.No.220 of 2010 dated 17.11.2016 on the file of the learned Judicial Magistrate III, Erode.

(3.) Pending appeal, the petitioner has filed C.M.P.No.108 of 2017 under section 315 of Crimial P.C. 1973 praying to permit him to adduce evidence on his behalf in the appeal. The petitioner has also filed C.M.P.No.109 of 2017 under section 391 of Crimial P.C. 1973 praying to permit him to examine additional witness, namely Palaniammal, and to mark the certified copy of Form-A issued to Shri Nalinam Finance.