VISHNU R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are first and second accused in Crime No.3147/2020 of Adoor Police Station, Pathanamthitta District and the offences alleged against the petitioners are under Ss. 143, 146, 148, 149, 452, 427, 324, 326 and 308 of the Indian Penal Code.

(2.) The allegation is that on 23/10/2020 at around 2.45 p.m. the petitioners along with their friends formed into an unlawful assembly and entered into the house of respondents with deadly weapons and attacked 2nd, 3rd and 4th respondents and injured them and destroyed the house hold furniture and appliances.

(3.) Heard the learned counsel for the petitioners, the learned Public Prosecutor as well as the learned counsel for respondents 2, 3 and 4.