AKHIL.S SEKHAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners herein are the accused Nos. 1 to 4 in Crime No. 1739 of 2011 of Thrissur East Police Station. The crime was registered at the instance of the second respondent herein for offences punishable under Sections 341 and 323 read with Section 34 of the Indian Penal Code.

(2.) Prosecution allegation is that on 20.09.2011 at about 4.30 p.m, petitioners in furtherance of their common intention wrongfully restrained and voluntarily caused hurt to respondents 2 and 3.

(3.) Petitioners have come up with this petition under Section 482 of the Code of Criminal Procedure seeking to quash all further proceedings as against them on the ground that the disputes between the parties have been amicably resolved by means of a compromise.