MOHAMMED HANEEF Vs. STATE

JUDGEMENT

(1.) This criminal revision petition is filed challenging the judgment and order of conviction and sentence dtd. 24/6/2005 passed by the Court of JMFC-II, Mangaluru, D.K., in C.C.No.2342/2003 and the judgment and order dtd. 4/9/2013 passed by the Court of IV Addl. District and Sessions Judge, D.K., Mangaluru, in Crl.A.No.215/2007.

(2.) Heard the learned Amicus Curiae on behalf of the petitioner and the learned HCGP on behalf of the respondent.

(3.) Brief facts of the case as revealed from the records that may be necessary for the purpose of disposal of this petition are, the petitioner had filed an application for issuance of passport and PW-1 - Police Head Constable had come for verification of passport application and found that the petitioner had affixed his photograph to the application for passport and had given the name and address of CW-2/PW-5 who is his brother-in-law and it is in this background, PW-1 had lodged a complaint before the jurisdictional police who had registered a case against the petitioner in Crime No.126/2002 for the offence punishable under Sec. 419 IPC. After investigation, the police had filed charge sheet against the petitioner for the offences punishable under Ss. 419 & 511 IPC and upon service of summons on the petitioner in the said case, he had appeared before the Trial Court and claimed to be tried.