RAMACHANDRAN Vs. GOPI

JUDGEMENT

(1.) Being aggrieved by the judgment in C.C.No.706/2005 dtd. 4/4/2007 on the files of Judicial Magistrate of First Class Court-I, Perintalmanna, the complainant has come up in appeal arraying the accused as the 1st respondent and State of Kerala as the 2nd respondent.

(2.) Parties in this appeal shall be referred to as 'complainant' and 'accused' with reference to their status before the trial court, hereafter.

(3.) Heard the learned counsel for the complainant, the learned counsel for the accused and the learned Public Prosecutor in detail.