MOHAMMED SHAFI 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 and 2 in C.C. No.711 of 2014 on the file of the Judicial Magistrate of First Class Court, Payyannur. They are being proceeded against for having committed offences punishable under Sections 457, 380, 461 r/w. Section 34(ii)(e) of the IPC.

(3.) On 04.06.2013 at 1.00 a.m., the petitioners with intent to commit theft, are alleged to have broke open the lock of an institution and took away a monitor, including a laptop and caused loss.