JOSEPH Vs. GEORGE

JUDGEMENT

(1.) The petitioners are the first and the second accused in the case C.C.No.717/2011 pending in the Court of the Judicial First Class Magistrate-I, Thodupuzha.

(2.) The case is one instituted upon the complaint filed by the first respondent (hereinafter referred to also as 'the complainant'). The offences alleged against the accused in the case are punishable under Sections 403, 409, 420, 468 and 120B I.P.C.

(3.) The petitioners shall be hereinafter referred to as the accused. The second accused is the daughter of the first accused. The first respondent, the complainant, is the brother of the first accused.