JAYAMALA Vs. STATE OF KERALA

JUDGEMENT

(1.) Cri. M. C. No. 3910 of 2011 is filed by the 1st and 2nd accused, both of them together, and Cri. M. C. No. 3796 of 2011 and W. P. (C) No. 26840 of 2011 are by the 3rd accused, in a case pending on the file of the Judicial First Class Magistrate Court, Ranni.

(2.) In the above case cognizance of the offences under Sections 120B and 295A of the Indian Penal Code, for short the 'IPC, has been taken against all the three accused by the learned Magistrate on a charge filed by the Superintendent of Police, CBCID, EOW-II, Kottayam in Crime No. 144/CR/ KTM/07 of Crime Branch, Kottayam Police Station. The aforesaid crime was initially registered against accused Nos. 1 and 2 and one V. S. Rajagopalan Nair alias Rajan for offences punishable under Sections 295 A and 120B of the IPC. During the course of investigation, the aforesaid Rajan was removed from the array of the accused and the present 3rd accused (A3) was included.

(3.) The gravamen of the facts leading to the registration of the crime and later inclusion of the present 3rd accused as well, in short, can be stated thus :