E.K.HARIHARAN Vs. BENNY JOSEPH

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter referred as 'Cr.P.C.', for short), by the revision petitioner, who is the sole accused in S.T. No.1871/2015 on the files of the Judicial First Class Magistrate Court, Chottanikkara, arraying the original complainant as the 1st respondent and State of Kerala as the 2nd respondent.

(2.) The revision petitioner impugns judgment in S.T.No.1871/2015 dtd. 12/3/2018 on the files of the Judicial First Class Magistrate Court, Chottanikkara and the judgment in Criminal Appeal No.134/2018 dtd. 25/1/2020 on the files of the Additional Sessions Judge, Ernakulam arising therefrom.

(3.) Heard the learned counsel for the revision petitioner, learned counsel for the 1st respondent as well as the learned Public Prosecutor.