KIRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These petitions are filed under Section 482 of the Cr.P.C.

(2.) The petitioners herein are the accused Nos.1 to 4 in C.C. No.2144 of 2017 on the file of the Judicial First Class Magistrate-I, Irinjalakuda. In the aforesaid case, they are being proceeded against for having committed offences punishable under Sections 341, 323, 506 r/w. Section 34 of the IPC.

(3.) On 20.09.2017, the petitioners are alleged to have attacked the respondents 2 to 4 causing injuries.