ABDURAHIMAN Vs. MUHAMMEDKUTTY T. K.

JUDGEMENT

(1.) Complainant in ST No.99/2012 on the files of the Judicial First Class Magistrate Court-II, Perinthalmanna, has filed this appeal under Sec. 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.' for short), with leave of this Court challenging judgment of acquittal in the said case dtd. 20/11/2013. The 1 st respondent herein is the accused before the trial court and the 2nd respondent is the State of Kerala, represented by the Public Prosecutor.

(2.) Heard the learned counsel for the appellant/complainant as well as the learned counsel for the accused/1st respondent. Also heard the learned Public Prosecutor. Perused the records of the trial court.

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