HASSANKUTTY M. Vs. STATE OF KERALA

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.10/2018 on the file of the Judicial First Class Magistrate Court-II, Ottapalam, arraying the original complainant as the 2nd respondent and State of Kerala as the 1st respondent.

(2.) The revision petitioner impugns judgment in S.T.No.10/2018 dtd. 24/10/2019 on the file of the Judicial First Class Magistrate Court-II, Ottapalam and the judgment in Criminal Appeal No.308/2019 dtd. 31/12/2021 on the file of the Additional Sessions Judge-III, Palakkad arising therefrom.

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