K.P.MANOJ KUMAR Vs. VISHWANATHAN

JUDGEMENT

(1.) This is a revision petition filed under Ss. 397 and 482 of the Code of Criminal Procedure and the revision petitioner herein is the sole accused in C.C.No.297 of 2017 on the files of the Judicial First Class Magistrate Court-II, Perumbavoor. The respondents herein are the original complainant as well as the State of Kerala.

(2.) Heard the learned counsel for the revision petitioner as well as the learned counsel appearing for the first respondent.

(3.) In this matter, it is submitted by the learned counsel for the revision petitioner that the revision petitioner has been detained in prison as part of execution of the sentence imposed by the trial court and modified by the appellate court. He also submitted that there was a civil case as O.S.No.71 of 2014 in between the same parties before the Sub Court, Perumbavoor and the same was decreed. Against which, RFA No.362 of 2016 has been filed and has been pending for consideration before this Court.