BINU SEBASTIAN Vs. YOUSUF A.M.

JUDGEMENT

(1.) This criminal appeal is at the instance of the complainant in ST No.11/2007 on the files of the Judicial First Class Magistrate, Payyannur. The appellant assails judgment of acquittal recorded in the above case dtd. 3/12/2007. The 1st respondent herein is the accused in the above case. The 2nd respondent herein is the State of Kerala, represented by the learned Public Prosecutor.

(2.) Heard the learned counsel for the complainant/appellant and the learned Public Prosecutor in detail. Perused the trial court records.

(3.) I shall refer the parties in this appeal as 'complainant' and 'accused' for easy reference.