MANOJ KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was convicted and sentenced under Sections 419, 468 and 471 I.P.C. and Section 12(1)(d) of the Passports Act, 1967 concurrently by the courts below.

(2.) The prosecution allegation is that on 13.2.2004 at 5.45 a.m., when the revision petitioner arrived at Kochi International Airport from Abudhabi, the revision petitioner was found in possession of passport in the name of Hameed Hajabba Beary, New House, Shirilalu P.O., Belthangady, Karnataka State with the photograph of the revision petitioner.

(3.) Before the trial court, PW1 to PW12 were examined and Exts.P1 to P15 were marked for the prosecution. No evidence was adduced from the side of the revision petitioner.