SALEEM 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 C.P. No.9 of 2019 on the file of the Judicial First Class Magistrate Court-I, Ottapalam. The said case had arisen from Crime No.389 of 2011 of the Cherpulassery Police Station. The offences alleged are under Sections 143, 147, 148, 324, 341, 308 r/w. Section 149 of the IPC. As many as seven persons were arrayed as accused in the final report and the petitioner was the 7th accused.

(3.) The prosecution allegation is that on 03.10.2011 at 6.45 pm, the accused formed themselves into an unlawful assembly and in prosecution of their common object, attacked the party respondents and inflicted injuries.