KANNAN PILLAI Vs. MUHAMMAD ISMAIL LABBA

JUDGEMENT

(1.) On the complaint of the appellant, the three respondents along with eight others are tried before the Sub-Divisional Magistrate, Quilon for the offences punishable under

(2.) The complainant Pw. 1 claimed to be the owner of 29 3/4 cents of land which was in his possession. This plot adjoins the Charthum Moodu Mosque compound.

(3.) The accused denied the entire incident and pleaded that the property had formed part of the Mosque compound for the past several years.