LAWS(KER)-2007-3-273

M N ANANDAN Vs. O S ABDUL NASAR

Decided On March 19, 2007
M.N.ANANDAN Appellant
V/S
O.S.ABDUL NASAR 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.