M. MUHAMMADALI Vs. MANNOORAN PARAMBIL ABRAHAM THOMAS

JUDGEMENT

(1.) In this Revision Petition filed under Sec. 397 and 401 of Cr.P.C, the sole accused in C.C.No.62 of 2019 on the file of the Judicial First Class Magistrate-III, Hosdurg assails conviction and sentence imposed against him by the said court as per judgment dtd. 13/3/2020, which was confirmed in Crl.Appeal No.56/2020 by the Additional Sessions Court-III, Kasaragod as per judgment dtd. 22/7/2022.

(2.) Heard the learned counsel for the revision petitioner on admission and the learned Public Prosecutor. Notice to the 1st respondent, the original complainant, stands dispensed with.

(3.) Summary of the case, shown off unnecessary embellishments, is as under: