RAJESH Vs. AMBILI

JUDGEMENT

(1.) Judgment in S.T.No.152/2012 dtd. 31/12/2014 on the files of the Judicial First Class Magistrate Court-II, Karunagappally, is under challenge in this appeal at the instance of the complainant. The sole accused before the trial court is the 1st respondent herein and State of Kerala represented by Public Prosecutor is the 2nd respondent.

(2.) Heard the learned counsel for the appellant/complainant, the learned counsel for the 1st respondent as well as the learned Special Public Prosecutor appearing for the 2nd respondent, in detail. Perused the trial court records and the judgment under challenge.

(3.) The parties in this appeal will be referred hereafter with reference to their status before the trial court as 'the complainant ' and 'the accused '.