LAWS(KER)-2007-3-55

A RAMESHKUMAR Vs. KARVY STOCK BROKING LTD

Decided On March 13, 2007
A.RAMESHKUMAR Appellant
V/S
KARVY STOCK BROKING LTD Respondents

JUDGEMENT

(1.) THE matter has been settled. THE compounding petition has been filed, signed by both the parties and their respective counsel. THE same is allowed. Hence the case is compounded and the accused is acquitted. THE Crl. R.P is disposed of accordingly.