ANCIL KHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioners herein are the accused in C.P No.115 of 2018 on the file of the Judicial First Class Magistrate-III, Punalur. In the aforesaid case, they are being proceeded against for having committed offences punishable under Sections 143, 147, 148, 294(b), 323, 324, 341, 308 r/w. Section 149 of the IPC.

(3.) On 22.09.2017 at about 6.30 p.m., the petitioners herein formed themselves into an unlawful assembly and in prosecution of their common object wrongfully restrained the respondents 2 to 4 and attacked them causing injuries.