GOVINDARAJ BEN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in this Crl.M.C is as follows:

(2.) The petitioner is accused No.5 Crime No. 141 of 1993 of CBCID, CRB Unit Thiruvananthapuram.

(3.) The offences alleged against the petitioner are punishable under Ss. 120(b), 143, 147, 419, 323, 342, 365, 395, 506(ii), 307, 380, 457 r/w 149 of the Indian Penal Code.