MAHESH M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No.114/2021 of Rajapuram Police Station, Kasaragod District and the offences alleged against the petitioners are under Ss. 341, 323, 326 r/w 34 of the Indian Penal Code.

(2.) The allegation is that on 28/2/2021, at about 7.20 p.m., while the defacto complainant who is the Ooru Moopan in Kolappuram Colony, was returning after a mediation talk, the accused wrongfully restrained him and attacked him with iron rod and stick and caused injuries and thereby committed the offences as alleged by the prosecution.

(3.) Heard the learned counsel for the petitioners, the learned Public Prosecutor as well as the learned counsel for respondents No. 2.