VIPIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure.

(2.) The petitioners herein are the accused Nos. 1 to 3 in C.C.No.280 of 2012 on the file of the Judicial Magistrate of 1st Class, Kunnamangalam, involving offence punishable under Sections 468, 420 read with Section 34 of the IPC. The 2nd respondent herein is the de facto complainant.

(3.) The prosecution allegation is that the 1st accused was working as Field Sales Executive in a firm of which the 2nd respondent is the Manager. The 1st accused is alleged to have received a sum of Rs.5,14,000/- towards purchase value of a vehicle from the 3rd respondent and failed to account the same with the 2nd respondent. On these allegations, a complaint was lodged based on which Crime No.73 of 2012 of Medical College Police Station, Kozhikode was registered.