BABU Vs. CHEMMANNUR FASHION JEWELLERS

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter referred to as'Cr.P.C' for convenience). Revision petitioner is the sole accused in S.T.No.366/2017 on the file of the Judicial First Class Magistrate Court-I, Sulthan Bathery. The revision petitioner impugns the judgment dtd. 26/10/2019 in the above case, which was confirmed by the Sessions Judge, Kalpetta, Wayanad in Crl.Appeal No.93/2019 dtd. 30/9/2022. The 1st respondent is the original complainant before the trial court and the 2nd respondent is State of Kerala.

(2.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor. Notice to the 1st respondent stands dispensed with.

(3.) I shall refer the parties in this Revision Petition as to their status before the trial court as'complainant' and'accused'.