RAJUDEEN Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) It is stated at Bar that a compromise has been arrived at between the parties after the judgment dtd. 28/1/2020 passed by the appellate court, whereby the judgment dtd. 18/1/2017 passed by the trial has been affirmed.

(3.) It is borne out from the compromise that the complainant is not inclined to proceed further in the matter.