FAISAL P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the first accused in Crime No.87 of 2020 of the Chakkarakkal Police Station. The petitioner along with other accused are alleged to have committed the offences punishable under Sections 420 and Section 34 of the IPC.

(3.) The prosecution case, in brief, is that: From 4.1.2020, the petitioner and other accused, in furtherance of their common intention to deceive the Chakkarakkal Urban Co-operative Society, had pledged imitation gold and obtained loan for an amount of Rs.21,19,600/-. Thus, the petitioner and other accused have committed the above offence.