JESWIN MARIYA Vs. STATE OF KERALA

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 S.T.No.2386 of 2016 on the file of the Judicial First Class Magistrate Court-I, Sulthan Bathery.

(2.) Challenge in this revision petition is the veracity of the judgment of the Judicial First Class Magistrate Court-I, Sulthan Bathery, in the above case dtd. 18/3/2020, confirmed by the Sessions Court, Kalpetta in Crl.Appeal No.37 of 2020 dtd. 5/11/2022.

(3.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor.