REGENT COMPUTRONICS PVT. LTD.

JAYAKRISHNAN Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SUBRAMANI.K V. DAMODARA NAIDU [REFERRED TO]
APS FOREX SERVICES PVT. LTD. V. SAKTHI INTERNATIONAL FASHION LINKERS [REFERRED TO]
STATE OF KERALA MANAGING DIRECTOR WESTERN INDIA PLYWOODS VS. PUTTUMANA ILLATH JATHAVEDAN NAMBOODIRI:PUTHUMANA ILLATH JATHAVEDAN NAMBOODIRI [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
SANJAYSINH RAMRAO CHAVAN VS. DATTATRAY GULABRAO PHALKE [REFERRED TO]
ABDULKHADER VS. ZUBAIR AND ORS. [REFERRED TO]
KISHAN RAO VS. SHANKARGOUDA [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]
M/S. KALAMANI TEX AND ANOTHER VS. P. BALASUBRAMANIAN [REFERRED TO]

JUDGEMENT

(1.) This revision petition filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' for convenience) is at the instance of the sole accused in S.T.No.1805/2012 on the file of the Judicial First Class Magistrate Court-II, Kollam.

(2.) Challenge in this revision petition is the veracity of the judgment of the Judicial First Class Magistrate Court-II, Kollam, in the above case dtd. 27/12/2019, modified by the Additional Sessions Judge, Kollam in Crl.Appeal No.13/2020 dtd. 30/4/2022.

(3.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor. Even though notice was ordered to the respondent, there was no appearance.

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JAYAKRISHNAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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