HASEENA Vs. SAITHUTTI HAJI

JUDGEMENT

(1.) The accused in ST No.78 of 2018 on the file of the Judicial First Class Magistrate Court, Kalpetta has filed this revision petition under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter will be referred as Cr.P.C. for convenience) challenging conviction and sentence imposed by the Magistrate Court in the above case as per judgment dtd. 31/5/2019 and confirmed by the learned Sessions Court as per judgment dtd. 3/9/2022 in Crl.Appeal No.52 of 2019. The respondents herein are the State of Kerala as well as the original complainant.

(2.) Heard the learned counsel for the revision petitioner/the accused as well as the learned Public Prosecutor on admission.

(3.) I shall refer the parties in this Revision Petition as 'complainant' and 'accused' for convenience.