MOHANAN ALIAS MONAI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are the accused in C.C.No.96/1997 on the file of Judicial First Class Magistrate's Court-II, Thamarassery, taken cognizance for the offences under Sections 27(1)(e)(iii) and (iv) of Kerala Forest Act. This petition is filed under Section 482 of Code of Criminal Procedure to quash the proceedings contending that in view of Annexure-A2 judgment passed by the learned District Judge, Kozhikode in C.M.A.No.134/1994 and Annexure- A3 judgment passed by this Court in O.P.No. 9478/1995, offences alleged are not attracted.

(2.) ON hearing the learned counsel appearing for the petitioners and learned Public Prosecutor, I do not find it for this Court to analyse the materials and quash the proceedings as sought for.