Gopakumar vs State Of Kerala
2021 Latest Caselaw 13819 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
        FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                         CRL.A NO. 2287 OF 2006
AGAINST THE ORDER/JUDGMENT IN ST 2064/2004 OF JUDICIAL MAGISTRATE
                    OF FIRST CLASS -II,PALAKKAD
APPELLANT/complainant:

           GOPAKUMAR
           AGED 28 YEARS
           S/O.MALAN,, KUNIYAMPADAMVEEDU, MANKARA P.O., PALAKKAD.

           BY ADV SRI.JACOB SEBASTIAN



RESPONDENTS/RESPONDENTS:

    1      STATE OF KERALA
           REP. BY THE PUBLIC PROSECUTOR,, HIGH COURT OF KERALA,
           ERNAKULAM.

    2      UNNI @ KUTTAPPAN
           AGED 35, VEGETABLE MERCHANT,, ANDIMADAM,
           KADUKKAMKUNNAM, PALAKKAD.

           R1 BY ADV. SRI.E.C.BINEESH, PUBLIC PROSECUTOR
           R2 BY ADV. SRI.GEEN T.MATHEW
           R2 BY ADV. SRI.O.RAMACHANDRAN NAMBIAR



THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON 02.07.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.A.No.2287 of 2006
                                2



                           JUDGMENT

Adv.Sri. Winston K.V. appeared on behalf of

the counsel for the appellant fairly submitted

that he is not pressing the appeal as it is

against the order of acquittal. Submission is

recorded. The appeal is dismissed as not

pressed.

Sd/-

P.SOMARAJAN JUDGE SPV