MATHEW VARKEY Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition has been filed under Ss. 397 and 401 of Code of Criminal Procedure (hereinafter referred to as Cr.P.C. for convenience), challenging judgment in S.T.No.91/2012 dtd. 19/2/2014 on the files of the Judicial First Class Magistrate Court-II, Thodupuzha and also in Crl.A.No.55/14 dtd. 10/8/2015 on the files of the Additional Sessions Court-III, Thodupuzha.

(2.) The revision petitioner is the sole accused in the above case. The respondents herein are the original complainant as well as State of Kerala.

(3.) Heard the learned counsel for the revision petitioner and also the learned Public Prosecutor. No representation for the 2nd respondent though Adv.K.Sivakumar filed Vakalat for the 2nd respondent/original complainant.