SHIBU RAJ M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a Revision Petition filed under Sec. 397 and 401 of Cr.P.C by the revision petitioner, who is the accused in S.T.No.194/2016 on the file of the Judicial First Class MagistrateV, Kottayam, challenging conviction and sentence imposed against him by the said court as per judgment dtd. 29/9/2018 which was confirmed by judgment dtd. 24/6/2022 in Crl.Appeal No.165/2018 by the Sessions Court, Kottayam. 1st respondent herein is State of Kerala and the 2nd and 3rd respondents are the complainant and the 1st accused respectively.

(2.) I would like to refer the parties in this Revision Petition as the 'complainant' and 'accused' for easy discussion.

(3.) Heard the learned counsel for the revision petitioner on admission and the learned Public Prosecutor. Notice to the 2nd and 3 rd respondents, the original complainant and the 2nd accused, stands dispensed with.