ISMAIL Vs. MUHAMMAD AMEER-UL-ISLAM

JUDGEMENT

(1.) This application is preferred under Rule 129 of the Kerala High Court Rules by a stranger seeking issuance of certified copies of the judgment and other documents in S.C No.662 of 2016 of the Sessions Court, Ernakulam. The petitioner claims that his name was included in the list of defence witnesses, but was not examined. The purpose stated in the application is to prefer a criminal revision petition challenging the judgment of conviction dtd. 12/12/2017 in the above sessions case, on the premise that the convicted accused is not the real culprit, that he was made a scapegoat in order to save the real culprits and that a de-novo investigation is to be conducted.

(2.) Heard Sri.C.Rajendran, learned counsel for the petitioner and Smt.S.Ambika Devi, learned Special Government Pleader (Women and Children), who filed an objection and opposed the application seriously. Perused the records.

(3.) Sec. 129 of the Rules of the High Court of Kerala, 1971 is extracted hereunder :