SHAMBODHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the complainant in S.T. No. 2092 of 2015 on the files of the court below. Since the appellant had no representation on 12-4-2019, the accused was acquitted by the court below under Section 256 (1) Cr.P.C., against which this appeal has been filed after obtaining special leave.

(2.) Service is complete. However, there is no appearance for the 2nd respondent.

(3.) Heard the learned counsel for the appellant and the learned Public Prosecutor.