AMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure.

(2.) The petitioner is the 2nd accused in C.C.No.1582 of 2009 on the file of the Judicial Magistrate of 1st Class II, Kollam. He is proceeded against for having committed offences punishable under Sections 323, 324, 294(b), 452 and 506 (ii) read with Section 34 of the IPC. The 2nd respondent is the de facto complainant.

(3.) The prosecution allegation is that on 16.2.2009 at 6.30 pm, the 1st accused and the petitioner had trespassed into the shop room of the 2nd respondent herein and 1st accused is alleged to have inflicted injuries on the forehead of the 2nd respondent with a sword. It is further alleged that the accused had abused the 2nd respondent and had also committed mischief to the tune of Rs.4,000/-.