AMMED Vs. P.MOHANAN

JUDGEMENT

(1.) This Criminal Revision Petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973, challenging judgment in Crl.A.No.69/2018 on the files of the Additional Sessions Court - IV, Thalassery, dtd. 17/10/2023, arising out of judgment dtd. 26/3/2018 in S.T.C.No.181/2013 on the files of the Chief Judicial Magistrate Court, Thalassery. The revision petitioner herein is the accused and the 1st respondent herein is the complainant.

(2.) Heard the learned counsel for the revision petitioner/accused, the learned counsel appearing for the 1st respondent/complainant and the learned Public Prosecutor.

(3.) I shall refer the parties in this Criminal Revision Petition as to their status before the trial court as 'complainant' and 'accused'.