GOVINDA MENON Vs. MUHAMMED UNNI HAJI

JUDGEMENT

(1.) Scope of the remedy that is available to a party against a combined order, after a joint trial as contemplated under S.210 of the Code of Criminal Procedure arises for determination.

(2.) A police complaint, C.C. No. 23/78 was made by the Circle Inspector of Police, Kunnamkulam against three persons while there was a private complaint C.C. No 84/77 in respect of the very same offence, but against four persons. The two cases were clubbed together as provided under S.210 of the Code and all the accused were acquitted.

(3.) The private complainant happened to be pw. 1 in the police complaint. He filed a revision before the Sessions Court, Trichur for setting aside the acquittal in the police case.