WILFRED JOSE Vs. JAYAPAL

JUDGEMENT

(1.) Judgment of acquittal dtd. 15/6/2007 in C.C.No.588/2005 on the files of the Judicial First Class Magistrate Court-IV, Neyyattinkara, is under challenge in this appeal filed at the instance of the appellant, who is the complainant in the above case. The 1 st respondent herein is the accused in the said case. The 2nd respondent herein is the State of Kerala, represented by the learned Public Prosecutor.

(2.) Heard the learned counsel for the appellant/complainant and the learned Public Prosecutor in detail. Perused the judgment under challenge and the records available.

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