SREEJITH R. NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is accused No.3 in L.P.No.4/2023 in C.C.No.1269 of 2014 on the file of Judicial First Class Magistrate Court-I, Changanassery.

(2.) He faces charges under Ss. 447, 354 and 323 r/w Sec. 34 of the Indian Penal Code.

(3.) The other accused faced trial. They were acquitted by the trial Court.