ABDUL GAFOOR Vs. ULLATTIL RAVEENDRAN

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter referred as 'Cr.P.C.', for short), by the revision petitioner, who is the sole accused in S.T. No.145/2016 on the files of the Judicial First Class Magistrate Court, Kalpetta, 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.145/2016 dtd. 23/5/2018 on the file of the Judicial First Class Magistrate Court, Kalpetta and the judgment in Criminal Appeal No.43/2018 dtd. 24/9/2022 on the file of the Sessions Court, Kalpetta arising therefrom.

(3.) Heard the learned counsel for the revision petitioner as well as the learned Public Prosecutor on admission. Notice to the 1st respondent stands dispensed with.