PADMA CONDUCTORS PVT. LTD Vs. MIRC ELECTRONICS

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure. The revision petitioners are accused Nos.1,2 and 6 in C.C.No.1168/2009 on the files of the Judicial First Class Magistrate No.III, Palakkad. The revision petitioners assail judgment dtd. 5/10/2013 in the above case as well as the judgment in Crl.Appeal No.331/2013 before the Additional Sessions Court-V, Palakkad. The respondents herein are the complainant as well as the State of Kerala.

(2.) Heard the learned counsel for the revision petitioners as well as the learned counsel for the respondents in detail. Perused the lower court records.

(3.) I shall refer the parties in this Revision Petition as 'complainant' and 'accused' for convenience.