ALAN C SUNIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.1 to 7 in Crime No.1679/2021 of Kanjirapally Police Station, Kottayam District and the offences alleged against the petitioners are under Ss. 143, 144, 147, 148, 149, 341, 323, 324 and 326 of the Indian Penal Code.

(2.) The allegation is that on 10/11/2020 at about 11.30 a.m. the petitioners formed into an unlawful assembly and intended to manhandle the de-facto complainant and others by using an iron rod, the 1st accused pulled down the friend of the de-facto complainant and kicked him and on seeing this the de-facto complainant tried to prevent the 1st accused, the 1st accused hit the de-facto complainant on his right palm with the iron stick and caused injury to him and the 1st accused and 7 others kicked the de-facto complainant and thereby committed the aforesaid offences.

(3.) Heard the learned counsel for the petitioners, the learned Public Prosecutor as well as the learned counsel for respondents 2 to 11.