BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the sole accused in SC No.673/2012 on the file of the Principal Assistant Sessions Court, Thrissur. This case arises from the final report in Crime No.42/2012 of Guruvayoor Police Station filed by the Circle Inspector of Police, Guruvayoor before the Judicial First Class Magistrate Court, Chavakkad for the offence under Section 376 of the Indian Penal Code (hereinafter referred to as " IPC "). The crime was registered on the basis of a complaint filed by the defacto complainant.

(2.) The prosecution case, in brief, is as hereunder; During the period from 26.01.2011 to 31.07.2011, the accused is alleged to have taken the defacto complainant to a rented house and he has also deprived her of 80 sovereigns of gold ornaments promising to make her a partner of his business. Further, the petitioner is alleged to have destroyed the evidence by selling her gold ornaments and thereby, committed the offences punishable under Sections 376 , 420 and 201 of the IPC.

(3.) Heard Sri.Vipin Narayanan, the learned counsel for the revision petitioner, and Sri.B.Jayasurya, the learned Public Prosecutor.