MOIDEENKOYA Vs. THE STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners herein are the accused Nos. 1 to 7 in Crime No.346 of 2017 of the Kondotty Police Station. The subject Crime has been registered under Sections 143 147 , 148 , 447 , 427 , 506 r/w Section 149 of the IPC, based on the information furnished by the de facto complainant on 13.09.2017.

(3.) According to the de facto complainant, on 08.09.2017 at about 4.30 p.m, the petitioners herein and about 50 persons, who could be identified at sight, formed themselves into an unlawful assembly and in prosecution of their common object trespassed into her property and demolished a portion of the boundary wall and committed mischief.