KURIACHAN CHACKO Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals have been instituted by the appellants against the judgment and order dated 19th July, 2007 passed by the High Court of Kerala in Criminal Revision Petition No. 4126 of 2006 and companion matters. By the impugned order, the High Court dismissed revision petitions filed by the appellants herein as also by the Stato of Kerala.

(3.) To understand the issue raised in the present appeals, few relevant facts may be stated: