KHANI Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The applicant herein is the accused in Crime No.969 of 2018 of the Vadakkencherry Police Station. In the aforesaid crime, he is the accused for having committed offences punishable under Section 379 of the Indian Penal Code.

(3.) According to the prosecution, the applicant herein, sometime in between July and September, 2018, cut down a teak tree standing in Puramboke land within the limits of Alathur Taluk.