AJI AJITH KUMAR Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONERS are accused Nos. 1 to 14 in Crime No.84/2012 of Payyoli Police Station, Kozhikode District. The offences alleged against them are under sections 143,147, 148, 452, 427, 341,323, 307 and 302 r/w 149 of IPC.

(2.) THE incident allegedly took place at 9.15 PM on 12.02.2012. THE allegation is that accused persons formed themselves into an unlawful assembly and in prosecution of the common object, trespassed into the residential house of the complainant carrying deadly weapons and attacked the complainant causing serious injuries. THEy also hacked her son to death with sword in her presence. After investigation, final report has already been filed before the court on 14.02.2012.