TENSON Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners have invoked the jurisdiction under Sec. 482 Cr.P.C to quash all proceedings against them.

(2.) Petitioners are accused Nos. 1 to 4 in C.C. No.256/2020 on the files of the Judicial First Class Magistrate Court, Kalamassery, arising out of Crime No.2220/2018 of Kalamassery Police Station, Ernakulam District, registered for the offences under Ss. 341, 323 and 392 r/w Sec. 34 of the Indian Penal Code, 1860. Third respondent is the defacto complainant.

(3.) According to the prosecution, on 25/12/2018, the accused, with the intention to commit robbery, restrained the defacto complainant, assaulted him and robbed him of Rs.6,00.00 and a gold chain worth more than Rs.30,000.00 and thereby committed the offences alleged.