P. I. MOIDEEN KUTTY Vs. ABDUL RASHEED V.

JUDGEMENT

(1.) This revision petition has been filed under Ss. 397 and 401 of Code of Criminal Procedure (hereinafter referred as Cr.P.C. for convenience). The revision petitioner is the sole accused in C.C.No.128/2008 on the files of the Judicial First Class Magistrate Court, Malappuram and the appellant in Crl.A.No.119/2011 on the files of the Special Court for SC/ST (POA) Act Cases, Manjeri. The respondents herein are the original complainant as well as State of Kerala.

(2.) I would like to refer the parties in this revision petition as 'accused' and 'complainant', for convenience.

(3.) Heard both sides.