SIVADAS VISHWANATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitions under Section 438 of the Code of Criminal Procedure.

(2.) Petitioners are accused in Crime No.712 of 2015 of Malampuzha Police Station registered for offences punishable under Sections 420, 468, 471 and 120B r/w Section 34 I.P.C.

(3.) Prosecution case, in short, is that the accused persons conspired together and created fraudulent documents to grab immovable property belonging to the defacto complainant.