ALPHONSA V.L. Vs. RAJU A.L.

JUDGEMENT

(1.) The petitioner challenges in this revision preferred under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (Code), the legality, propriety and correctness of the judgment in Crl.Appeal No.751 of 2010 of the Sessions Court, Thrissur. The appellate court refused to interfere with the order of the Judicial Magistrate of the First Class-I, Thrissur in M.C.No.12 of 2008. The petitioner is aggrieved of the said judgment and the order.

(2.) The petitioner is the wife of the 1st respondent. He expired on 17/3/2014. Additional respondents No.3 and 4 were impleaded to represent the estate of the 1st respondent.

(3.) Heard the petitioner, who appeared in person, the learned Public Prosecutor and the learned counsel appearing for the 3rd respondent. When the learned counsel of the petitioner relinquished vakalath, a counsel was appointed for her from the High Court Legal Services Committee. Later the petitioner put in a request to exclude the Legal Aid Counsel and allow her to conduct the case herself.