BEEMA BUSTHANA Vs. RAHUL

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of Cr.P.C., by the revision petitioner, who is the sole accused in S.T.No.7045/2014 on the file of the Judicial First Class Magistrate Court-I, Perumbavoor arraying the original complainant as the 1st respondent and State of Kerala as the 2nd respondent.

(2.) The revision petitioner impugns judgment in S.T.No.7045/2014 dtd. 27/9/2018 of the Judicial First Class Magistrate Court-I, Perumbavoor and the judgment in Criminal Appeal No.375/2018 dtd. 24/9/2021 on the file of the Additional Sessions Judge, Muvattupuzha, arising therefrom.

(3.) Heard the learned counsel for the revision petitioner as well as the learned Public Prosecutor.