FIROZ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure ('Cr.P.C' hereinafter) and the revision petitioner is the sole accused in C.C.No.44/2008 on the files of the Judicial First Class Magistrate Court-II, Cherthala. Respondent herein is the State of Kerala. The revision petitioner assails judgment in C.C.No.44/2008 dtd. 29/1/2013 rendered by the Judicial First Class Magistrate Court-II, Cherthala as well as the judgment in Crl.Appeal No.76/2013 on the files of the First Additional Sessions Judge, Alappuzha dtd. 9/11/2015.

(2.) Heard the learned counsel for the revision petitioner/accused and the learned Public Prosecutor appearing for the State.

(3.) I shall refer the parties in this revision petition as 'prosecution' and 'accused' hereinafter, for convenience.