E. VANITHA Vs. SMT. S. LAKSHMI

JUDGEMENT

(1.) This revision case has been filed against the order passed by the learned Judicial Magistrate No. 1, Krishnagiri in STC No. 1125 of 2015 dated 20.04.2017. The petitioner herein is the accused in the said case filed by the respondent/complainant for the alleged offence under Section 138 of the Negotiable Instrument Act, 1881.

(2.) In the said case, examination of witness on the complainant's side was over. Thereafter, chances were given to the petitioner/accused to produce her defence side witness. However, when those opportunities were given, the petitioner has not chosen to produce any witness on her behalf. Thereafter, at the time of arguments' stage, the petitioner wanted to examine herself and in this regard, she wanted to invoke section 315 of Cr.P.C , 1973and had requested the Trial Court to permit to be examined as defence side witness.

(3.) The said petition filed under section 315 of Cr.P.C , 1973to permit the petitioner/accused to furnish her side evidence has been rejected by the impugned order dated 20.04.2017, against which the present revision has been filed.