M.C.John vs State Of Kerala
2021 Latest Caselaw 13971 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

            THE HONOURABLE MR.JUSTICE K. BABU

 TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943

                  CRL.A NO.2268 OF 2006
 AGAINST THE JUDGMENT DATED 22.7.2006 IN C.C.NO.857/2000
   OF JUDICIAL MAGISTRATE OF FIRST CLASS, THIRUVALLA

APPELLANT/COMPLAINANT:

         M.C.JOHN,
         MUTTASSERIL HOUSE, PODIYADI P.O.,
         NEDUMPURAM VILLAGE, THIRUVALLA TALUK.

         BY ADVS.
         SRI.P.HARIDAS
         SRI.B.S.HARIKRISHNAN


RESPONDENTS/STATE/ACCUSED:

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

    2    VARKEY JOB, KARIMATTOM HOUSE,
         RUBY NAGAR P.O., VAZHAPPALLY EAST VILLAGE,
         CHENGANACHERRY TALUK.


         SRI. M.S. BREEZ (SR.PUBLIC PROSECUTOR)


    THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
06.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.A.No.2268/2006                       2




                             JUDGMENT

Dated this the 6th July, 2021

This appeal is filed under Section 378(4) of the Cr.P.C.

challenging the judgment, acquitting the accused/respondent No.2 in

C.C.No.857 of 2000, passed by the learned Judicial Magistrate of First

Class, Thiruvalla. The learned counsel for the appellant submitted a

memo stating that the matter has been settled amicably between the

parties.

Accordingly, the appeal is dismissed as not pressed.

Sd/-

K.BABU, JUDGE

csl