ABDUL AZEEZ Vs. SULAIMAN

JUDGEMENT

(1.) Crl.R.P.No.798 of 2023 has been filed under Ss. 397 and 401 of the Code of Criminal Procedure challenging conviction and sentence imposed by the Judicial First Class Magistrate-II, Tirur as per judgment dtd. 8/7/2020 in S.T.No.33/2017 and confirmed in Crl.Appeal No.90/2020 on the files of the Additional Sessions Judge-III, Manjeri, as per judgment dtd. 19/5/2023.

(2.) Crl.R.P.No.799 of 2023 has been filed under Ss. 397 and 401 of the Code of Criminal Procedure challenging conviction and sentence imposed by the Judicial First Class Magistrate-II, Tirur as per judgment dtd. 8/7/2020 in S.T.No.9/2017 and confirmed in Crl.Appeal No.89/2020 on the files of the Additional Sessions Judge-III, Manjeri as per judgment dtd. 19/5/2023.

(3.) Heard the learned counsel for the revision petitioner on admission. Notice to the 1st respondent stands dispensed with. Heard the learned Public Prosecutor appearing for the 2nd respondent.