JAGADHI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 378(4) of the Code of Criminal Procedure, 1973. The petitioner is the complainant in C.C.No.1102 of 2017 of the files of the Judicial Magistrate of the First Class, Chittur. Respondents No.1 and 2/accused were acquitted as per the judgment dtd. 18/3/2023. Seeking leave to appeal against the said judgment, this petition has been filed.

(2.) Heard the learned counsel for the petitioner, the learned counsel for respondents No.1 and 2 and the learned Public Prosecutor.

(3.) The complaint was instituted with the following allegations: