PREMJITHLAL V.P. Vs. PETER JOHN ASWEZ

JUDGEMENT

(1.) This revision petition filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' is at the instance of the sole accused in C.C.No.284/2015 on the file of the Judicial First Class Magistrate Court (N.I Act Cases), Ernakulam.

(2.) Challenge in this revision petition is the veracity of the judgment of the Judicial First Class Magistrate Court (N.I Act Cases), Ernakulam, in the above case dtd. 8/5/2019, modified by the Additional Sessions Judge-V, Ernakulam in Crl.Appeal No.162/2019 dtd. 28/9/2021.

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