P.P.SANAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Criminal Revision Petition No.382/2024 has been filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.' hereinafter) and the revision petitioner is the accused in C.C.No.632/2015 on the files of the Judicial First Class Magistrate Court - II, Kannur, arose out of Crime No.163/2015 of Irikkur Police Station, Kannur. He assails conviction and sentence imposed by the learned Magistrate and its confirmation by the learned Sessions Judge, Thalassery, as per judgment in Crl.A.No.283/2019, dtd. 3/2/2024.

(2.) The parties in Crl.Rev.Pet.No.382/2024 will be referred as 'the prosecution' and 'the accused' hereinafter, for easy reference.

(3.) Heard the learned counsel for the accused and the learned Public Prosecutor, in detail. Perused the relevant records.