JAYASREE Vs. INDRAPALAN

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure. The challenge in this revision petition is judgment in Crl.Appeal No.18/2024 on the files of the Sessions Court, Palakkad, arising out of order in Crl.M.P.No.4006/2023 in M.C.No.59/2023 on the files of the Judicial First Class Magistrate Court-II, Palakkad.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the 1st respondent in detail. The learned Public Prosecutor appearing for the 2nd respondent, State of Kerala also was heard. Perused the order and judgment under challenge as well as the relevant records which led to the impugned verdicts.

(3.) I shall refer the parties in this Revision Petition as to their status before the trial court.