P.B. PRASOBH Vs. K.A MUHAMMED FAISAL

JUDGEMENT

(1.) The petitioners, who are accused 1 to 4 and 5 in CC No.207/2001 on the files of the Judicial First Class Magistrate's Court, Mannarkkad, have filed this Crl.R.P. invoking Sec. 397 read with Sec. 401 Cr.P.C. challenging the chargesheet dtd. 13/6/2022 framed against the revision petitioners.

(2.) The allegation against the petitioners is that on 9/3/2001 at about 5 pm the 1st respondent was slapped and punched on different parts of the body by the 1st accused. Thereafter, other accused forcibly took the complainant to the police jeep. The 1st accused then kicked the complainant. The complainant was taken to police station and he was assaulted in the police station also. The accused have thereby committed offence under Ss. 143, 147, 148, 341, 342, 355, 323 and 324 read with Sec. 149 IPC.

(3.) The petitioners state that Crime No.116/2001 was earlier registered under Ss. 143, 147, 148 and 324 read with Sec. 149 IPC and under Sec. 3(1) of the PDPP Act against 25 persons for pelting stones on police driver PC.3960. For the attempt made by those persons to murder the 2nd petitioner, Crime No.117/2001 was registered.