MUHAMMED AJNAS K.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under section 482 of the Cr.PC.

(2.) The petitioner is the 4th accused in crime No. 379/2016 of the Koduvally Police Station and the accused in SC No. 24 of 2020 of the Additional Sessions Court-IV, Kozhikode.

(3.) The petitioner and the other accused are alleged to have committed the offences punishable under Sections 143, 147, 148, 341, 323, 308, 506 r/w section 149 of the IPC. The prosecution allegation is that, on 16/07/2016, the petitioner, and the other accused, formed an unlawful assembly with deadly weapons and attacked respondents 2 to 4 with wooden reapers, and respondents 2 to 4 sustained injuries. Thus the petitioner and the other accused have committed the above offences.