RATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure ("the Code" for brevity) with a prayer to quash the proceedings pending against the petitioners.

(2.) The petitioners herein are the accused in S.C. No.876 of 2017 on the file of the Addl. Sessions Court, Thiruvananthapuram, registered under Sections 143, 147, 148, 149, 294(b), 308, 323, 324 and 354 of the IPC.

(3.) The prosecution allegation is that on 24.08.2014 at 04.30 p.m, accused Nos. 1 to 6 formed into an unlawful assembly and attacked CWs 1 & 2 with weapons causing injuries.