(1.) Accused Nos.1 and 2 in C.C.No.41 of 2013 on the file of the Judicial First Class Magistrate Court-V, Thiruvananthapuram are the revision petitioners in this revision petition filed under Ss. 397 and 401 of Code of Criminal Procedure (hereinafter will be referred as Cr.P.C. for convenience). The respondents herein are the original complainant as well as the State of Kerala.
(2.) Heard the learned counsel for the revision petitioners as well as the learned counsel appearing for the first respondent and the learned Public Prosecutor for the second respondent/State of Kerala.
(3.) I shall refer the parties in this Revision Petition as 'revision petitioners' and 'complainant' hereinafter for convenience.