- (1.) Leave granted. 1. Heard learned counsel for the parties and perused the relevant material.
(2.) The appellant was convicted under Section 494 of IPC and sentenced to undergo imprisonment of one year which was subsequently reduced to one month by the High Court.
(3.) In this appeal, the appellant-accused has filed the affidavit of Sumathi stating that he has compromised the matter with his wife -Sumathi (R.No.1). By order dated 14.12.2018, we have directed the standing counsel for the State of Kerala to verify the genuineness of the affidavit filed by the wife of the appellant.;