LAWS(KER)-2007-3-486

T K SATHYACHANDRAN Vs. JACOB DEVASIA

Decided On March 23, 2007
T.K.SATHYACHANDRAN, S/O.GOURY AMMA 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 acquitted. THE Crl. R.P is disposed of accordingly.