DEVAKI AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(2.) What is under challenge is Annexure -A10. The petitioner has sought for a further investigation in the matter relating to S.T.No.2252 of 2012 of the Judicial First Class Magistrate's Court -I, Ottapalam, on the ground that the 1st accused in the First Information Report has not been arraigned as accused in the Final Report. Presently, the 1st accused in the First Information Report is not an accused in S.T.No.2252 of 2012.

(3.) According to the petitioner, she along with her sons are the co -owners in respect of the property as is evident from Annexure -A11 release deed. In such case, she can also be treated as a victim of offence.