AJIMON Vs. STATE OF KERALA

JUDGEMENT

(1.) These Criminal Revision Petitions have been filed under Ss. 397 and 401 of the Code of Criminal Procedure, challenging order in Criminal Appeal Nos.38/2023 and 39/2023 on the files of the Additional Sessions Court-II, Kollam, arising out of common order in C.M.P.Nos.1583/2022 and 1197/2022 in M.C.No.38/2022 on the files of the Judicial First Class Magistrate Court - II, Kottarakkara.

(2.) Heard the learned counsel for the revision petitioners, on admission.

(3.) I shall refer the parties in these revision petitions as 'Ajimon' and 'Kavitha' for convenience.