PALLIKKAL MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioners herein are the accused Nos. 1 to 4, 6, 9 to 11 in Crime No.137 of 2017 of Pandikkad Police Station registered alleging offence punishable under Sections 143 , 147 , 148 , 452 , 427 , 324 , 326 and 307 r/w Sec.149 of the IPC .

(3.) Consequent to a dispute between two opposing Sunni factions, on 31.07.2017 at 7.45 p.m., the accused Nos. 1 to 11 along with 24 others are alleged to have formed themselves into an unlawful assembly and in prosecution of their common object trespassed into the Mudikkode Mosque and inflicted grievous injuries with deadly weapons on the Imam of the Mosque and other members of the rival faction.