HABEEBU RAHMAN 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.2106 of 2016 on the files of the Special Judicial First Class Magistrate (NI Act cases), Kozhikode. The respondents herein are the original complainant as well as the State of Kerala.

(2.) The revision petitioner impugns judgment in S.T.No.2106 of 2016 dtd. 30/11/2019 and the judgment in Crl.Appeal No.437 of 2019 dtd. 3/11/2020 on the file of the II Additional Sessions Court, Kozhikode.

(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.