PAZHANI Vs. STATE OF KERALA

JUDGEMENT

(1.) A learned single Judge referred these cases for consideration by a Division Bench. When the matter came up before the Division Bench, it was felt that the matter should be considered by a Full Bench. Accordingly, the cases were referred to the Full Bench.

(2.) The question referred to the Division Bench by the learned single Judge was:

(3.) The learned single Judge doubted the correctness of the decision in Raveendran Vs. State of Kerala (2015(1) R.C.R.(Criminal) 642 : 2014 (4) KLT 382 ).