PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in S.T. No. 155/2011 of Judicial First Class Magistrate Court-I, Kottayam. The offence alleged against him and the co-accused is under Section 277 r/w S.34 IPC.

(2.) The gist of the prosecution case is that on 14.12.2010 at about midnight, the first accused loaded toilet waste in lorry No:KL-4-D-7796, he and the second accused took the same to a place called 'Thonikadavu', situated in Manganam - Kalathiparambu road and dumped the latrine waste/human excreta into the 'thodu' underneath the bridge and polluted the water and thus the petitioner and other accused committed offence under Section 277 r/w S.34 I.P.C.

(3.) A crime was registered based on the statement given by the 2nd respondent. After conducting investigation charge sheet was laid against the petitioner and other accused for the offence as mentioned above.