ABDUL KAREEM Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the accused in S.C. No. 161 of 2019 on the file of the Additional Sessions Court-III, Manjeri. In the aforesaid case, he along with two others were proceeded against for having committed offences punishable under Sections 341, 332, 307, 294(b) and 189 read with Section 34 of the IPC.

(3.) The prosecution allegation is that on 07.02.2013 at about 11.30 a.m., while CW 1, the Sub Inspector of Police, was mediating a dispute, accused Nos. 1 to 3 assaulted him and caused injuries.