BIJU 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.C. No.2971 of 2015 on the file of the Judicial First Class Magistrate Court, Paravur. In the aforesaid case, they are being proceeded against for having committed offences punishable under Sections 323, 324 r/w. Section 34 of the IPC.

(3.) On 03.12.2012 at about 3 p.m., owing to previous enmity, the petitioners herein are alleged to have assaulted the party respondents and caused injuries.