BABU GANGADHARAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition has been filed under Sec. 397 and 401 of the Code of Criminal Procedure (hereinafter referred to 'Cr.P.C.' for short).

(2.) The revision petitioner is the second accused in C.C.No.72/07 on the files of the Judicial First Class Magistrate Court-II, Attingal and he impugns judgment in the above case as well as judgment in Crl.A.No.254/2012 dtd. 3/3/2016 on the files of the Additional Sessions Court-VII, Thiruvananthapuram.

(3.) Heard the learned counsel for the revision petitioner as well as the learned Public Prosecutor. Perused the records.