IBRAHIM C.H. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No.891/2018 of Hosdurg Police Station, Kasaragod District and accused in C.C.No.1756/2018 on the files of Judicial First Class Magistrate ' I, Hosdurg. The offences alleged against the petitioners are under Ss. 341, 323, 324, 448, 506(ii) r/w 34 of the Indian Penal Code.

(2.) The allegation is that on 29/9/2018, at 21.20 hours, at Kuliyangal in Hosdurg Village, the accused trespassed into the courtyard of the house of the defacto complainant and wrongfully restrained the defacto complainant and his daughter who went to block the accused, attacked with hands and wooden stick 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 respondentss 2 and 3.