JOYKUTTY VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petition is filed under Sec. 482 of the Code of Criminal Procedure to quash Annexure -A1 FIR in Crime No.123/2016 of the Koipuram Police Station and all further proceedings pursuant to it.

(2.) The petitioners' case is that they are the accused No.1 and 2 in the above Crime, which is registered against them for the offences punishable under Ss. 447, 427, 324 and 34 of the Indian Penal Code.

(3.) The prosecution allegation against the petitioners is that on 14/1/2016 while the defacto complainant - the third respondent - was returning to his house, the second petitioner, who is the nephew of the defacto complainant's father restrained him from moving. The first petitioner and the second petitioner hit the third respondent on his left shoulder and ribs. Thus, they have committed the above offences.