MUHAMMED MUSTHAFA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973, challenging judgment, dtd. 9/4/2024 in Crl.A.No.32/2024 on the files of the Assistant Sessions Court, Palakkad, arising out of order in C.M.P.No.3245/2023 in M.C.No.77/2023 on the files of the Judicial First Class Magistrate Court ' I, Ottapalam. The revision petitioners herein are the respondents in the C.M.P. and the appellants in Crl.A.No.32/2024.

(2.) Heard the learned counsel for the revision petitioners on admission. Also heard the learned Public Prosecutor appearing for the 2nd respondent State.

(3.) I shall refer the parties in this revision petition with reference to their status before the Magistrate Court, as 'petitioner' and 'respondents' hereinafter.