KRISHNA PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITION filed under Section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.").

(2.) PETITIONER is the 2nd accused in Crime No. 440 of 2007 of Alappuzha North Police Station registered under Sections 406, 420 and 409 read with Section 34 of the Indian Penal Code (in short, "IPC").

(3.) HEARD the learned counsel for the petitioner and the learned Public Prosecutor.