ASHOK KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 9th accused in Crime No. 222 of 2010 of Kurathikadu Police Station and according to him, accused Nos. 1 to 4 and 7 in the very same crime faced prosecution in CC No. 307 of 2010 and as per Annexure-B judgment they are acquitted with respect to certain offences and in Revision they are fully exonerated. So, according to the petitioner, extending the benefit of Annexures-B and D judgments he is also entitled to get an acquittal. Therefore, the present M. C. is filed under Section 482 of CrPC with a prayer to quash Annexure-A charge-sheet and all further proceedings pending against the petitioner in CC No. 425 of 2012 on the file of the Judicial First Class Magistrate Court-I, Mavelikkara.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) The prosecution allegation is as follows: