BALATHANDAYUTHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused 1 and 2 in Crime No. 22/2010 of Pozhiyoor Police Station registered under Sections 420 and 465 r/w Section 34 I.P.C.

(2.) Gist of allegations in Annexure I F.I.R. is as follows:

(3.) Heard Sri Jayakumar K, learned Senior Counsel for the petitioners and Sri George Thomas, learned Senior Counsel for the 2nd respondent and also Sri K.K. Rajeev, learned Public Prosecutor for the 1st respondent.