LAWS(KER)-2007-5-93

MOHAMMED HARIS Vs. P ARUMUGHAN

Decided On May 31, 2007
MOHAMMED HARIS, ABDUL RASAK 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 revision petition is disposed of accordingly.