PHILIP MENDEZ V.L. Vs. DR JUBIN THOMAS

JUDGEMENT

(1.) This Revision Petition has been filed by the sole accused in C.C.No.1462/2016 on the file of the Judicial First Class Magistrate Court, Njarakkal arraying the original complainant as the 1st respondent and State of Kerala as the 2nd respondent.

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

(3.) I shall refer the parties in this revision as 'complainant' and 'accused' for easy reference.