LAWS(KER)-2007-2-701

K O PRAVEEN BABU Vs. K P MOHANAN

Decided On February 08, 2007
K.O.PRAVEEN BABU Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THE revision petitioner, who is the accused in C.C.No.816 of 1997 in the file of the Judicial First Class Magistrate Court, Mattannur, stands convicted and sentenced. THE revision petitioner has filed a petition seeking to compound the matter. THE petition is signed by the petitioner and the complainant as well as the counsel for the respective parties. THE same is allowed. THE matter stands compounded and the accused is acquitted.