LAWS(KER)-2007-5-26

G SANTHA KUMARI Vs. STATE OF KERALA

Decided On May 18, 2007
G.SANTHA KUMARI Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THE matter has been settled. A compounding petition has been filed, signed by both the parties and their respective counsel. THE same is allowed. Matter stands compounded and the accused acquitted. THE Criminal M.C. is disposed of accordingly.