SHIJEESH Vs. SHAJI JOSE

JUDGEMENT

(1.) This appeal is against the order of acquittal under Sec. 256 (1) Cr.P.C..

(2.) The order of the learned Chief Judicial Magistrate, Thrissur is extracted below for reference:-

(3.) The salutary principle embodied under the various provisions of the Code was not properly understood by the learned Chief Judicial Magistrate, but passed an order of acquittal mechanically, even without going into the various aspects of Sec.256 Cr.P.C., which is extracted below for reference: