K.V. MOHAMMED Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner is the fourteenth accused in the case S.C.No.602/2010 on the file of the Court of the III Additional Sessions Judge, Ernakulam. This revision petition is filed by him challenging the order passed by the learned Sessions Judge, dismissing the application filed by him under Section 227 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code').

(2.) The offences alleged against the accused in the case are under Sections 457, 380 and 411 read with 34 I.P.C and also under Section 120B I.P.C. However, the specific allegation against the petitioner is that he has committed an offence punishable under Section 411 I.P.C.

(3.) According to the prosecution case, on 12.09.2002, it was found that the strong room of the Olavakode Forest Range Office was broke open and the sandal wood, sandal wood oil, ivory etc, worth about Rs.29,29,190/- were stolen from there. Crime No.186/2002 of Hemambika Nagar police station was registered in the matter under Sections 457 and 380 I.P.C. Subsequently, the investigation of the case was transferred to the Crime Branch and thereafter, the investigation was entrusted to the Central Bureau of Investigation (CBI).