KAMALUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case is preferred by accused nos. 2 and 3 in C.C. No.270 of 2016 on the files of the Special Court, Muvattupuzha. The petitioners are aggrieved by Annexure-V order which allowed C.M.P. No.882 of 2018 preferred by the Public Prosecutor seeking alteration of charge under Sec. 216, Cr.P.C.

(2.) Heard the learned counsel for the petitioners and the learned Special Public Prosecutor (Vigilance). Perused the records.

(3.) Learned counsel for the petitioners would first submit that no sanction under Sec. 197, Cr.P.C. has been obtained to alter the charge with respect to the offence under Ss. 468 and 420 of the Penal Code.