ANEESHKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein are the accused Nos.1 to 5 in C.C.No.1022 of 2018 of the Judicial First Class Magistrate Court-I, Kollam, alleging offences punishable under Sections 143, 147, 148, 452, 354, 323, 324, 427 and 506(i) read with Section 149 of the IPC.

(2.) The prosecution allegation is that on 02.04.2018 at 5.30 p.m., the petitioners formed themselves into an unlawful assembly, trespassed into the house of the 2 nd respondent and thereafter assaulted the respondents 2 to 5. It is also alleged that the petitioners committed mischief causing loss.

(3.) Heard the learned counsel appearing for the petitioners, the party respondents and the learned Public Prosecutor.