LAWS(KER)-2007-4-210

K RAMESH NAIR Vs. USHA NAIR

Decided On April 27, 2007
K.RAMESH NAIR Appellant
V/S
USHA NAIR, KUNHAMBU NAIR 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. Matter stands compounded and the accused acquitted. THE Criminal M.C. is disposed of accordingly.