SALAHUDEEN.A. Vs. MOSSUS D CRUZ

JUDGEMENT

(1.) This Criminal Revision Petition has been filed against the order of acquittal in C.C.No.529/2002 dated 30.10.2009 on the file of the Judicial First Class Magistrate Court-III, Thiruvananthapuram.

(2.) Revision petition has been filed by the defacto complainant in the above case. The case against the first respondent/accused was charge sheeted by the Sub Inspector of Police, Thampanoor Police Station in crime No.33/1999 under Sections 452, 506(ii) & 380 r/w. 34 IPC .

(3.) The prosecution case is that out of enmity towards the defacto complainant,(PW2) in not returning the amount availed from the first respondent/accused, on 27.01.1999 at about 6 p.m accused trespassed into the institution run by the de-facto complainant in the name and style 'Flyway Tours and Travels' situated at S.S. Kovil Road, Thampanoor, Thiruvananthapuram and threatened to do away with PWs 2, 3 and 1 and also stolen passport bearing No.A.4104997 belonging to CW7 and also files, thereby first respondent committed the offence aforementioned.