RIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioner herein is the accused in L.P. No.3 of 2013 on the file of the Judicial Magistrate of First Class-II, (Forest Offences), Manjeri. He along with the rest of the accused are being proceeded against for having committed offences punishable under Sections 143, 147, 448, 341, 323 read with Section 149 of the IPC.

(3.) The prosecution allegation is that on 02.10.2007 at 18.30 hours, the petitioner along with other accused wrongfully restrained the de facto complainant and his friends and assaulted them causing injuries.