C. MOHANAN, AND OTHERS Vs. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA

JUDGEMENT

(1.) Accused Nos.1 to 3 in CC No.1372/14 before the Judicial First Class Magistrate Court-I, Thiruvananthapuram are the petitioners. They are aggrieved by taking cognizance of offences against them punishable under Sections 294(b), 323, 341, 325 read with 34 IPC.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) Despite serving notice on the 2nd respondent (complainant) in the private complaint, he did not appear before the court.