GIREESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a revision petition filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter will be referred as Cr.P.C. for convenience) and the revision petitioner herein is the accused in C.C.No.1336 of 2018 on the files of the Temporary Special Court for NI Act cases (Judicial First Class Magistrate Court), Thiruvananthapuram. The respondents herein are the original complainant as well as the State of Kerala.

(2.) The revision petitioner impugns judgment in C.C.No.1336 of 2018 dtd. 7/1/2022 and the judgment in Crl.Appeal No.19 of 2022 dtd. 8/7/2022 on the file of the Sessions Court, Thiruvananthapuram.

(3.) Heard the learned counsel for the revision petitioner/the accused and the learned Public Prosecutor on admission. Notice to the first respondent/the original complainant stands dispensed with.