JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicants herein are accused Nos.1 to 3 in Crime No.1560 of 2018 of the Ernakulam North Town Police Station registered under Sections 418, 420, 467, 468 and 409 read with Section 34 of the Indian Penal Code.

(3.) The gist of the prosecution allegation is as follows: