KUNHOOTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition filed under Section 482 Cr.P.C.

(2.) Petitioners are the accused in C.C No.796 on the file of the JFCM Court, Nadapuram. They are alleged to have committed the offences under Sections 323, 324 and 341 IPC. The third respondent is the victim. It is submitted that the matter has been settled and the proceedings in the trial court may be quashed.

(3.) Heard the learned counsel for the petitioners and the third respondent and the learned Public Prosecutor.