ANTONY JAYAN 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 Nos.1 to 4 in S.C. No.760 of 2018 on the file of the Principal Assistant Sessions Court, North Paravur. In the aforesaid case, they are being proceeded against for having committed offences punishable under Sections 323, 324, 326 and 308 r/w. Section 34 of the IPC.

(3.) On 28.3.2016 at about 12.30 am, the petitioners are alleged to have manhandled the respondents 2 to 6 and caused injuries.