LOUIS V PULICKAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitions under Art.227 of the Constitution of India to quash pending criminal proceedings.

(2.) The gist of the charge against the first petitioners in both these Original Petitions viz. the sons, is that they forged a mark list showing inflated marks and used a self attested copy of the same for securing admission to MBBS course in Karnataka and the father, the 2nd petitioner either joined in or abetted the commission of the offence. The charge sheet in CC No. 4 of 1984 was filed before the Special Court on 5.10.1983 and the charge sheet in CC 19/83 was laid on 3.11.1983.

(3.) In CC No. 11/83 while convicting and sentencing the accused viz. the second petitioner and his another son, the learned Magistrate Mr. Vijayaraghavan commented as follows: