SHAJI KUMAR C.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicants are accused 1 to 3 in Crime No. 48/2020 of Balaramapuram Police station, Thiruvananthapuram for having allegedly committed offences punishable under Sections 465, 468 and 420 read with Section 34 of the I.P.C.

(2.) The prosecution case in brief is that, the applicants are the Convener, Secretary and Clerk, respectively, of the Balaramapuram Panchayat Residence Welfare Co-operative Society Ltd. No. T.1649, Balaramapuram, and were entrusted with managing the affairs of the society. They had, in furtherance of common intention to cheat the wife of the defacto complainant, dishonestly induced her to deposit huge sums towards Chitty transaction, and out of the amounts deposited by her, Rs.8,88,750/- was appropriated towards amount allegedly due from her without any authority, after forging her signature and creating documents. The defacto complainant has appeared through counsel.

(3.) I have heard the learned counsel appearing for the applicants, the defacto complainant, and also the learned Public Prosecutor.