KANNAMBATH IMBICHI NAIR Vs. MANATHANATH RAMAR NAIR

JUDGEMENT

(1.) An application was made for sanction to prosecute the petitioners under Secs.463, 471 and 493, Indian Penal Code, and the Munsif granted sanction for prosecution as prayed for. There was no application before him for sanction to prosecute the petitioners for an offence under Section 192, Indian Penal Code, though he discusses the applicability of that section to the facts before him.

(2.) The District Judge in appeal has revoked the sanction granted by the District Munsif, but has granted sanction to prosecute the petitioners for an offence under Section 192, Indian Indian Penal Code.

(3.) I am of opinion that in this case an appeal lies to this Court against the order of the District Judge under Clauses (6) and (7) of Section 195 of the Criminal P. C..