FATHIMA Vs. KOLOTHUMTHODI MUHAMMED

JUDGEMENT

(1.) The above appeal is filed by the complainant in C.C.No.56/2002 on the file of the Chief Judicial Magistrate Court, Manjeri. The above case is filed by the appellant before the lower court against respondent Nos.1 to 4 herein to prosecute them under Sections 341 and 323 IPC. It was a private complaint.

(2.) The case of the complainant is that the 4 th accused is the husband of the complainant. The 1st accused is the brother of the 4th accused. The 2nd accused is the paternal uncle of the 4 th accused. The 3rd accused is the son of the 2 nd accused. It is alleged that the accused wrongfully restrained the defacto complainant and assaulted her on 7.1.2000 at 4.30 pm.

(3.) To substantiate the case, four witnesses were examined as PW1 to PW4. Ext.P1 is the only document marked by the complainant. Ext.D1 series are the exhibits marked on the defence side.