ELDHO Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused in C.C. No. 430/1999 on the file of the Judicial First Class Magistrate Court - I, Aluva is the revision petitioner herein.

(2.) The revision petitioner was charge sheeted by the Assistant Sub Inspector of Police, Chengamanadu police station in Crime No. 279/1998 of that police station under Section 171F of Indian Penal Code.

(3.) The case of the prosecution in nutshell was that, on 04.11.1998 at 4 p.m., while polling for Parakkadavu Block Panchayath was going on in Govt. L.P. School, Thuruthissery in Nedumbassery village, the accused appeared there and attempted to cast vote in the name of Sathiyanandhan, but, he did not succeed and thereby, he had committed the offence punishable under Section 171F of the Indian Penal Code.