V.P. YESUDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Original Petition (Criminal) filed under Article 227 of the Constitution of India are as follows:

(2.) The petitioner was Defence Witness No.1 in C.C No.64/2011 on the file of the Court of the Enquiry Commissioner and Special Judge, Thrissur. The Court below convicted the accused for the offence under Ss. 7 and 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 and proceeded against the petitioner under Sec. 344 Cr.PC for having given false evidence during trial. The Special Court initiated proceedings against the petitioner by registering M.C No.5/2023.

(3.) The accused has challenged the judgment of conviction and sentence filing Crl.A No.1128/2023 before this Court. The Court admitted the Criminal Appeal.