SIVAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIRD accused in C.C. No. 351/2006 on the file of Judicial First Class Magistrate Court, Pattambi is the revision petitioner herein.

(2.) IT is brought to the notice of this court that accused Nos. 1 and 2 already filed revision against the same order as Crl. R.P. No. 673/14 and it was partly allowed. So, this court felt that, that can be considered and the revision can be admitted and disposed of today itself after hearing the Counsel for the revision petitioner and the Public Prosecutor. So, the revision is admitted and heard and disposed of today itself.

(3.) ON the other hand, the learned Public Prosecutor submitted that courts below on the basis of evidence correctly appreciated and found that the accused including the revision petitioner have committed the offence and rightly convicted them for the said offence.