LAWS(KER)-2020-6-142

ASHA Vs. ANITHA.K.R.

Decided On June 15, 2020
ASHA Appellant
V/S
Anitha.K.R. Respondents

JUDGEMENT

(1.) The above appeal is filed by the complainant in C.C.No.54/2002 on the file of the Judicial First Class Magistrate Court II, Aluva. It is a private complaint filed by the appellant against respondent Nos.1 and 2 alleging offence punishable under Sections 420 , 423 , 467 , 468 , 471 r/w 34 IPC. (Hereinafter the parties are mentioned in accordance to their rank before the lower Court).

(2.) The case of the complainant before the lower Court can be summarised like this:

(3.) To substantiate the case, the prosecution examined PW1 to PW4. Exts.P1 to P10 documents marked on the side of the complainant. Exts.D1 to D4 are the exhibits marked on the side of the accused. Exts.X1 to X6 are also marked.