KOSHY JOHN @ SHAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The Criminal Revision Petition has been filed under Ss. 438 and 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023, challenging the order dtd. 11/1/2016 in Crl.Appeal No.156/2012 on the files of the Additional Sessions Court-II, Mavelikkara arose out of judgment dtd. 10/4/2012 in C.C. No.888/2009 on the files of the Judicial First Class Magistrate Court, Haripad. The revision petitioner herein is the accused in the above case.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor, in detail. Perused the relevant materials available.

(3.) In this matter, the petitioner, who is the sole accused, absconded when this case was pending as C.C. No.343/1995 was booked when the same had been pending as L.P. No.2/1999 and renumbered as C.C. No.888/2009. Thereafter, the trial conducted and the learned Magistrate found commission of offences punishable under Sec. 417 of IPC by the accused.