LAWS(KER)-2007-5-80

V MOHANDAS Vs. MEENA IYYER

Decided On May 28, 2007
V.MOHANDAS Appellant
V/S
MEENA IYYER 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. Non bailable warrant pending if any shall be kept in abeyance. THE Crl. R.P is disposed of accordingly.