VENNAYAKKOT RAMADASAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) ACCUSED in C.C. No. 221/1995 on the file of the Judicial First Class Magistrate Court, Parappanangadi, is the revision petitioner herein. He was charge -sheeted by the Circle Inspector of Police, Tirurangadi police station, in Crime No. 256/1994 under Section 420 of the Indian Penal Code.

(2.) THE case of the prosecution in nut shell was that, on 15.02.1994, the revision petitioner induced CWs 1 to 6 on the promise that he will procure visa and dishonestly them to deliver Rs. 2,28,000/ - by offering a visa for them to Yemen and thereafter he could not procure the visa and entered into an agreement to refund an amount of Rs. 2,63,000/ - including the expenses met by them when they were in Bombay with a view to prevent CWs 1 to 6 from proceeding against him legally and he did not pay the amount and thereby he had committed the offence punishable under Section 420 of the Indian Penal Code.

(3.) HEARD the counsel for the revision petitioner and leaned Public Prosecutor.