SHEFRIN SHERIFF 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 Nos.1 to 3 in C.C. No.117 of 2018 on the file of the Chief Judicial Magistrate Court, Pathanamthitta. In the aforesaid case, they are being proceeded against for having committed offences punishable under Sections 143, 147, 148, 452, 294(b) and 324 r/w. Section 149 of the IPC.

(3.) The allegation is that on 08.06.2018 at 9.15 p.m., the petitioners formed themselves into an unlawful assembly and in prosecution of their common object, wrongfully restrained the party respondents and attacked them with weapons causing serious injuries.