BENNY JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal appeal has been filed under Sec. 378(4) of the Code of Criminal Procedure, 1973, challenging the judgment of acquittal in C.C.No.101/2004 on the files of the Judicial First Class Magistrate Court, Erattupetta. The appellant herein is the complainant in the said case. The 2 nd respondent herein is the accused and the 1st 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 trial court records.

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