LAWS(MAD)-2009-10-507

A JESUDHASAN Vs. N GOPI

Decided On October 27, 2009
A.JESUDHASAN Appellant
V/S
N.GOPI Respondents

JUDGEMENT

(1.) This criminal revision petition has been filed challenging the order passed in Crl. M.P. No.3564 of 2008 in S.T.C. No. 6071 of 2003 dated 6.8.2008 on the file of the Judicial Magistrate No. II, Nagercoil, Kanyakumari District.

(2.) The petitioner is the accused and the respondent is the complainant.

(3.) The respondent/complainant preferred a complaint under Sections 138 and 142 of the Negotiable Instruments Act before the learned Judicial Magistrate No. II, Nagercoil. The petitioner filed a petition in Cr.M.P.No. 7371 of 2006 under Section 73 of the Evidence Act, before the Judicial Magistrate Court No. II, Nagercoil, to send the documents for the opinion of an expert.