PRIYANKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.1, 2, 5, 6, 7, 8 and 9 in Crime No.160 of 2021 of Udayamperoor Police Station registered for the offences punishable under Sections 489- A, 489-B, 489-C, 489-D, 489E and 201 read with Section 34 IPC.

(2.) The prosecution allegation can be briefly stated thus:-

(3.) The above case was registered on the basis of the information given by the bank, when the 1st accused approached the bank for getting back the fake note which he attempted to deposit in a CDM of the bank.