ASHY MATHEW Vs. INDU SASIKUMAR

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter referred as'Cr.P.C.', for short), by the revision petitioner, who is the 2nd accused in S.T. No.456/2016 on the file of the Chief Judicial Magistrate Court, Kottayam, arraying the original complainant as the 2nd respondent and State of Kerala as the 1st respondent.

(2.) The revision petitioner impugns judgment in S.T.No.456/2017 dtd. 27/2/2019 on the file of the Chief Judicial Magistrate Court, Kottayam and the judgment in Criminal Appeal No.61/2019 dtd. 26/10/2021 on the file of the Additional Sessions Judge-V, Kottayam arising therefrom.

(3.) Heard the learned counsel for the revision petitioner as well as the learned Public Prosecutor on admission. Notice to the 2nd respondent stands dispensed with.