BAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in C.P.No.32 of 2016 on the file of the Judicial Magistrate of First Class-I, North Paravur. He is being proceeded against for having committed offence punishable under sections 447, 341, 323, 324, 307 read with 34 of the IPC. The aforesaid case has arisen from Crime No.161 of 2005 of North Paravur Police Station.

(2.) After investigation in the crime, final report was laid before the Jurisdictional Magistrate arraying three persons as the accused. The case was committed to the court of Sessions and the same was taken cognizance of and numbered as S.C.No.149 of 2012. The 2nd accused alone appeared before the learned Sessions Judge and faced the trial. As per Annexure-B judgment dated 17.10.2012, he was found not guilty and was acquitted under section 232 of the Code of Criminal Procedure.

(3.) After the acquittal of the 2nd accused, the 1st accused approached this Court by filing Crl.M.C.No.3719 of 2016 and as per order dated 20.6.2016, the proceedings against him was quashed. It is submitted that during the pendency of the proceedings, the rival parties have decided to settle the dispute.