K. ANILKUMAR Vs. VASUDEVAN

JUDGEMENT

(1.) The complainant in C.C.No.1475/1998 on the files of the Judicial First Class Magistrate Court-I, Kollam, has preferred this appeal challenging judgment of acquittal rendered in the above case, dtd. 18/1/2003. The 1st respondent is the accused in the above case. The 2nd respondent is the State of Kerala, represented by the learned Public Prosecutor.

(2.) Heard the learned counsel for the appellant/complainant and the learned Public Prosecutor. No appearance for the 1st respondent/accused as the learned counsel relinquished the Vakalat. Perused the verdict under challenge and the records of the trial court.

(3.) Parties in this appeal shall be referred as 'complainant' and 'accused' hereafter.