LAWS(KER)-2007-5-299

KRISHNAN NAIR Vs. E MADHAVAN NAIR

Decided On May 29, 2007
KRISHNAN NAIR 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 criminal revision petition is disposed of accordingly.