BEENA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Original Petition (Criminal) has been filed under Article 227 of the Constitution of India seeking the following prayers.

(2.) Heard the learned counsel for the petitioner as well Adv.B.Mohanlal, who appeared for the second respondent/original complainant in this matter.

(3.) It is argued by the learned counsel for the petitioner that the petitioner filed Crl.A.No.44/2023 along with Crl.M.P.No.929/2023 to condone delay of 17 days in preferring the appeal before the Sessions Court, Kollam, challenging the order of conviction and sentence imposed by the Judicial First Class Magistrate Court, Sasthamcottah in S.T.No.3329/2013, no order so far passed.