LAWS(KER)-2007-5-95

EDAVALAN IBRAYI Vs. A K KUNJIMAMMU

Decided On May 31, 2007
EDAVALAN IBRAYI 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 THE amount in deposit is permitted to be withdrawn by the complainant. THE criminal revision petition is disposed of accordingly.