SUO MOTU Vs. THOMSON

JUDGEMENT

(1.) THIS is a reference taken on the basis of a request for reference made by the Sessions Judge, Ernakulam, under Section 395 of the Criminal Procedure Code.

(2.) CRIME No.180/2006 of Munambam police station was registered against the accused, alleging offences under Section 292 of the Indian Penal Code and Section 3(1)(b) of Young Persons (Harmful Publication) Act, 1956 and Section 51 read with Section 63 and 68 A of Copy Right Act.

(3.) HEARD the learned Public Prosecutor as well.