SUNIL KUMAR 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.1285 of 2014 on the file of the Judicial First Class Magistrate Court-I, Nedumangad. In the aforesaid case, they are being proceeded against for having committed offences punishable under Sections 294(b), 324, 427, 447 and 506(i) r/w. Section 34 of the IPC.

(3.) On 29.05.2014 at about 9.30 a.m., the petitioners in furtherance of their common intention are alleged to have attacked the 3rd respondent and his friend one Ravi causing injuries. It is also alleged that the accused committed mischief and caused loss. It appears that the friend of the de facto complainant, who is also an injured, expired after the charge was laid.