KRISHNA MANIYANI Vs. STATE OF KERALA

JUDGEMENT

(1.) xx xx xx

(2.) The above questions have come up for consideration in this petition filed by the accused under Section 482 of the Code of criminal Procedure, in the following facts and circumstances.

(3.) Kasaragod Police charge sheeted the petitioner alleging commission of offences punishable under Sections 279, 337, 338, 304 (A) and 304, IPC. The version given by the Police goes like this :