SAFEER D Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 4th accused in Crime No. 429 of 2019 of Medical College Police Station, registered for the offences punishable under Sections 406 and 420 read with Section 120 B IPC and Section 66 of the Information Technology Act. The above Crime was re-registered as Crime No.429/CB/TVPM/D/2019.

(2.) The prosecution allegation can be briefly stated as follows:-

(3.) In connection with Crime No. 1483 of 2019 of Cantonment Police Station, search was conducted in the unit office of the Student Federation of India, situated in the premises of University College, Trivandrum. In the search, answer sheets were recovered. The house search of accused Nos. 1 and 3 herein also resulted in the recovery of answer sheets of the PSC examinations. Therefore, preliminary enquiry was conducted. Thereafter, the above crime was registered. It is alleged that the 4th and the 5th accused, in pursuance to the conspiracy of all the accused, furnished the answers to accused Nos. 1 to 3 through their mobile phones and thus, the accused Nos. 1 to 3 could write the correct answers in the examination.