C.N. PURUSHOTHAMAN Vs. P.M. JAMAL

JUDGEMENT

(1.) The scope and ambit of the grant of leave under Sec. 378(4) of the Code of Criminal Procedure, 1973, is the issue involved in this Criminal Leave Petition.

(2.) The instant leave petition is filed under Sec. 378(4) of the Code of Criminal Procedure, 1973, seeking leave of this Court to prefer an appeal against the judgment dtd. 12/7/2019 in C.C.No.170/2018 passed by the Additional Chief Judicial Magistrate (for the trial of criminal cases against sitting and former M.Ps/M.L.As of the district of Ernakulam), whereby the third respondent was acquitted of the offence punishable under Sec. 500 of the Indian Penal Code. The petitioner herein is the complainant in the above calendar case, registered pursuant to a complaint filed under Sec. 190 of the Code of Criminal Procedure, 1973.

(3.) Heard Sri.V.A. Ajivass, learned counsel for the petitioner, Sri. Aswin P. Kumar, learned counsel for the third respondent and Smt. Deepa Narayanan, learned Senior Government Pleader for the fourth respondent/State. Perused the records.