LAJU CHERIAN Vs. TARA LAJU

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 438 and 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS ' for short) by the respondent in C.M.P No.23/2021 in M.C.1/2021 on the files of Judicial Magistrate of First Class-IV (Mobile), Thiruvananthapuram, challenging the judgment in Crl.Appeal No.1/2023 dtd. 11/4/2024 arising out of C.M.P.No.23/2021 in M.C.1/2021. The petitioner in the above C.M.P and M.C is the respondent herein.

(2.) Heard the learned counsel for the revision petitioner/appellant/respondent as well as the learned counsel appearing for the respondent/respondent/petitioner and the learned Public Prosecutor. Perused the order impugned along with decisions placed by the learned counsel for the revision petitioner and by the learned counsel for the respondent.

(3.) Parties in this Revision Petition are referred as to their status before the trial court as 'petitioner ' and 'respondent ', hereafter.