K. P. SHARANGADHARAN Vs. RADHAKRISHNAN.C

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' for convenience). Revision petitioner is the sole accused in S.T.No.22/2019 on the file of the Judicial First Class Magistrate Court-IV, Alappuzha. The revision petitioner impugns the judgment dtd. 13/7/2021 in the above case, which was confirmed by the Sessions Judge, Alappuzha in Crl.Appeal No.86/2021 dtd. 15/7/2022. He also impugns order dtd. 15/7/2022 in Crl.R.P.No.12/2021 passed by the appellate court. The 1st respondent is the State of Kerala and the 2nd respondent is original complainant before the trial court.

(2.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor as well as the the learned counsel for the 2nd respondent.

(3.) I shall refer the parties in this Revision Petition as to their status before the trial court as 'complainant' and 'accused'.