HARIHARAN NAIR M. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the first accused in CC 10/2007 on the file of Judicial First Class Magistrate I, Adimali. By Annexure C order learned Magistrate dismissed the petition filed by the petitioner for filing a split up charge contending that petitioner cannot be tried in one case for breach of trust or misappropriation for a period in excess of one year as provided under sub-S.2 of S.212 of Code of Criminal Procedure.

(2.) LEARNED counsel appearing for the petitioner and learned Public Prosecutor were heard.

(3.) S .212 deals with particulars as to time, place and persons. Sub-S.2 of S.212 of Code of Criminal Procedure reads,