DAVI. V. THATTIL Vs. SINI JAISON

JUDGEMENT

(1.) This revision petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter will be referred as Cr.P.C. for convenience) and the revision petitioner herein is the second accused in S.T.No.97 of 2014 on the file of the Additional Chief Judicial Magistrate Court, Thrissur. The respondents herein are the original complainant, the first accused as well as the State of Kerala.

(2.) The revision petitioner impugns judgment dtd. 30/6/2015 in the above case as well as the judgment in Crl.Appeal No.185 of 2015 dtd. 3/9/2022 on the file of the First Additional Sessions Court, Thrissur.

(3.) Heard the learned counsel for the revision petitioner/the accused as well as the learned Public Prosecutor on admission.