STATE OF KERALA Vs. THOMAS MATHEW G.

JUDGEMENT

(1.) This revision petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973, at the instance of the State of Kerala, aggrieved by discharge of the respondent, who is arrayed as the 2nd accused in C.C. No.158 of 2016 on the files of the Court of the Enquiry Commissioner and Special Judge, Thalassery, as per the order dtd. 26/9/2018 in C.M.P. No.15 of 2016 in the above case.

(2.) Heard the learned Public Prosecutor representing the State of Kerala and the learned counsel appearing for the respondent, in detail. Perused the order impugned and the decisions placed by both sides.

(3.) Parties in this criminal revision petition shall be referred as 'prosecution' and '1st, 2nd and 3rd accused", hereafter.