The case originated from the Kerala Legislative Assembly elections conducted on May 16, 2016, wherein the appellant, Abdulrasakh, was elected as an independent candidate from the Koduvally Assembly Constituency on ... May 19, 2016. Subsequently, Respondent Nos. 1 and 2, local voters, contested the election results through a petition, asserting that the appellant engaged in corrupt practices under Section 123(4) of the Representation of People Act, 1951, specifically alleging that he disseminated falsehoods about another candidate (Respondent No. 3) to undermine their electoral viability.