MUTHUVEETIL CHANDRAN Vs. SANTHAKUMARI

JUDGEMENT

(1.) The revision petitioners are the accused 1 and 2 in C.C.No.27/2005 on the file of the Judicial First Class Magistrate Court-I, Manjeri and the appellants in Crl.Appeal No.198/2006 on the file of the Additional Sessions Court, (Ad hoc)-I, Manjeri. The case arose out of a private complaint filed by the complainant against the accused 1 and 2 alleging commission of offence punishable under Section 500 read with Section 34 of the Indian Penal Code (hereinafter referred to as 'the IPC').

(2.) The prosecution case can be summarized as hereunder:-

(3.) Originally, the case was taken on file by the Chief Judicial Magistrate Court, Manjeri as C.C.No.190/2001. On the appearance of the accused, copies of the relevant records were furnished to them. Particulars of the offence were read over to the accused to which they pleaded not guilty. Subsequently, the case was made over to the Judicial First Class Magistrate Court-I, Manjeri wherein it was numbered as C.C.No.27/2005.