MANSOOR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITION filed under Section 482 Cr.P.C. Prayer in the petition reads as follows:

(2.) PETITIONERS are accused 6 and 7 in C.P No.45/2012 on the file of the Judicial First Class Magistrate Court, Tirur. The offences alleged against the petitioners in Annexure A1 complaint are punishable under Sections 323, 324, 325, 326, 330, 341, 352, 355 and 307 and 506(i) and (ii) r/w Section 34 I.P.C.

(3.) BRIEF case in the complaint is that on 03 -02 -2011 at about 7.45 p.m while the complainant/second respondent was going to mosque to offer prayer, the accused persons blocked his way and attacked him with dangerous weapons and attempted to commit murder.