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Arun @APPELLANT@Hash State Of Kerala

High Court Of Kerala · Decided on 1 March 2018 · Citation: (2018) 03 KL CK 0011

HON’BLE JUDGES
B. Kemal Pasha, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 34, 308, 323, 324, 326, 341 · Code Of Criminal Procedure, 1973 — Section 232
RESULT
Allowed
CASE NUMBER
Criminal Misc Case No. 773 Of 2018
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Judgment

4 paragraphs · 177 words
1.

Petitioner is the 4th accused in Annexure-A final report in Crime No.775/2012 of Chavakkad Police Station for the offences under Sections 341, 323, 324, 326 and 308 read with Section 34 IPC.

2.

The case against A1 to A3 alone was committed since the petitioner was absconding. The case against A1 to A3 was tried before the court below as SC.60/2013. None of the witnesses supported the prosecution case and consequently, A1 to A3 were acquitted by the court below through Annexure-B order of acquittal under Section 232 Cr.P.C.

3.

Presently, the case against the petitioner is split up and is pending as LP.7/2015 before the court below. Even if the case against the petitioner is proceeded with, no fruitful purpose would be served. Matters being so, all further proceedings as against the petitioner in LP.7/2015 can be quashed.

In the result, this Crl.M.C. is allowed and all further proceedings as against the petitioner in LP.7/2015 of Additional Assistant Sessions Court-II, Thrissur, based on Annexure-A final report in Crime No.775/2012 of Chavakkad Police Station, are quashed.