C.G. MANOJ Vs. SIDHEEK

JUDGEMENT

(1.) This revision petition filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' for convenience) is at the instance of the sole accused in C.C.No.295/2017 on the file of the Judicial First Class Magistrate Court-II, Perumbavoor.

(2.) Challenge in this revision petition is the veracity of the judgment of the Judicial First Class Magistrate Court-II, Perumbavoor, in the above case dtd. 5/10/2020, modified by the Additional Sessions Judge, Muvattupuzha in Crl.Appeal No.278/2020 dtd. 27/9/2022.

(3.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor. Since the case was taken up for orders in the admission stage itself, notice to the respondent is dispensed with.