JALEEL Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals raise identical questions of law and can therefore be conveniently disposed of by a common judgment.

(2.) These appeals are filed under Sec. 341 of the Code of Criminal Procedure, 1973, challenging the proceedings against the appellants under Sec. 340 Cr.PC in OP(MV) No.921/2009 on the file of the III Additional District Court/ II Additional Motor Accidents Claims Tribunal, Thrissur (hereinafter referred to as the 'MACT').

(3.) The brief facts are as follows: