SHAN T.D. Vs. DIVYA PRAVEEN

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of Code of Criminal Procedure (hereinafter referred as'Cr.P.C.', for short), by the revision petitioner, who is the sole accused in C.C.No.1894/2015 on the file of the Judicial First Class Magistrate Court, Angamaly arraying the original complainant as the 1st respondent and State of Kerala as the 2nd respondent.

(2.) The revision petitioner impugns judgment in C.C.No.1894/2015 dtd. 23/1/2020 of the Judicial First Class Magistrate Court, Angamaly and the judgment in Criminal Appeal No.95/2020 dtd. 22/2/2020 on the file of the Additional Sessions Judge-II, North Paravur arising therefrom.

(3.) Heard the learned counsel for the revision petitioner as well as the learned Public Prosecutor.