T. P. SHINE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a revision petition 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 sole accused in C.C.No.1704 of 2016 on the file of the Judicial First Class Magistrate Court, Njarakkal. He impugns conviction and sentence imposed by the learned Magistrate in the above case, as per judgment dtd. 18/2/2021 confirmed by the appellate court as per judgment in Crl.Appeal No.104 of 2021 dtd. 27/5/2022 of the First Additional Sessions Judge, Ernakulam, arising therefrom. The respondents herein are the original complainant as well as the State of Kerala.

(2.) Heard the learned counsel for the revision petitioner/the accused and the learned Public Prosecutor on admission.

(3.) I shall refer the parties in this Revision Petition as 'complainant' and 'accused' for convenience.