Muhammed vs Ubaidulla K.V
2021 Latest Caselaw 2707 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                     Crl.Rev.Pet.No.29 OF 2021

  AGAINST THE ORDER/JUDGMENT IN CRA 161/2018 DATED 07-03-2020 OF
    SPECIAL COURT FOR SC/ST(POA) ACT & NDPS ACT CASES, MANJERI

AGAINST THE ORDER/JUDGMENT IN ST 1765/2013 OF JUDICIAL MAGISTRATE
               OF FIRST CLASS -II, PERINTHALMANNA


REVISION PETITIONER/APPELLANT/COMPLAINANT:

             MUHAMMED
             AGED 52 YEARS
             S/O.KUNNUMPURATH VEERAN HAJI, THACHANATTUKARA AMSOM,
             DESOM, MANNARKKAD TALUK, PALAKKAD-678582.

             BY ADV. SRI.MANSOOR.B.H.

RESPONDENTS/ACCUSED & STATE:

      1      UBAIDULLA K.V
             S/O.VEERAN HAJI, KAYALUMVAKKATHU HOUSE, ANGADIPPURAM,
             PERINTHALMANNA-679321.

      2      STATE OF KERALA,
             REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM-682031.


OTHER PRESENT:

             SR.PP.C.S.HRITHWIK

     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 22.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.R.P.NO.29 OF 2021
                                      2




                            O R D E R

Dated this the 22nd day of January 2021

This Revision Petition is filed

challenging the judgment, by which the

appellate court allowed an appeal against

the conviction and sentence in a case

under Section 138 of Negotiable Instrument

Act and acquitted the accused. As against

the judgment of acquittal only an appeal

is maintainable.

The Criminal R.P. is therefore closed

and the registry is directed to return the

certified copies of the impugned judgments

to the Counsel for the petitioner.

Sd/-

V.G.ARUN JUDGE NB