LAWS(KER)-2007-3-590

SREENIVASAN MUNDAN Vs. T MANU KRISHNAN

Decided On March 29, 2007
SREENIVASAN, S/O.MUNDAN Appellant
V/S
STATE OF KERALA 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. THE Crl. R.P is disposed of accordingly.