BADARUDEEN Vs. STATE OF KERALA, REPRESENTED BY PUBLIC

JUDGEMENT

(1.) PETITIONER is accused in Crime No.680 of 2013 of Chathannoor Police Station, for offences punishable under Section 406 and 420 of the Penal Code.

(2.) THE case concerns an agreement dated 10.02.2013 executed between the petitioner and the de facto complainant concerning purchase of a tipper lorry belonging to the de facto complainant for Rs.7,25,000/ (Rupees Seven lakhs twenty five thousand only) of which, it is said that Rs. 1,50,000/ (Rupees One lakh fifty thousand only) was paid to the petitioner. According to the de facto complainant, possession of the vehicle was given to the petitioner but, he cheated the de facto complainant by not paying the balance sum of Rs.5,75,000/ (Rupees five lakhs seventy five thousand only).

(3.) I have heard the learned Public Prosecutor and the learned counsel for the de facto complainant.