HAMSA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ("the Code' for the sake of brevity).

(2.) The petitioners are the accused in C.C No.405 of 2022 on the files of Judicial First Class Magistrate Court, Pattambi, arising from Crime No.75 of 2022 of Thrithala Police Station, alleging offences punishable under S.143, 147, 148, 452, 341, 323, 324, 506(ii) read with 149 IPC.

(3.) The prosecution case is that the accused found in unlawful assembly and trespass into the place of the injured and assaulted them.