RAJI V.O. 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 S.T.No.242 of 2016 on the files Judicial First Class Magistrate Court, Sasthamcotta. The respondents herein are the original complainant as well as the State of Kerala.

(2.) The revision petitioner impugns judgment in S.T.No.242 of 2016 dtd. 27/8/2020 and the judgment in Crl.Appeal No.82 of 2020 dtd. 24/8/2021 on the file of the Additional Sessions Court-IV, Kollam.

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