RAMACHANDRAN NAIR 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.1926 of 2015 on the file of the Judicial First Class Magistrate Court-I, Attingal. In the aforesaid case, they are being proceeded against for having committed offences punishable under Sections 143, 147, 146, 149, 294(b), 324, 326, 452 and 114 of the IPC.

(3.) On 18.07.2014, the petitioners are alleged to have trespassed into the house of the de facto complainant and they are alleged to have attacked him with a machete causing injuries.