STATE OF KERALA Vs. SUNI @ SUNIL

JUDGEMENT

(1.) Leave granted.

(2.) In Maktool Singh vs. State of Punjab, (1999) 3 SCC 321, this Court had observed that precision and brevity are generally the hallmarks of legislative draftsmanship. The cases on hand, however, bear testimony to how laxity in such draftsmanship can generate and be a source of litigation.

(3.) The issue presently is as to how the offence under Sec. 195A of the erstwhile Indian Penal Code, 1860 (IPC), has to be construed and dealt with. Sec. 195A IPC reads as follows: -