TC JOY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are A1 to A3 in Crime no.437/2012 of Perinthalmanna police station. The third petitioner is the husband of the complainant. The first petitioner is the father and the second petitioner is the mother of the third petitioner. The offences alleged against them are under Secs.406, 498A, 506(II) and 312 r/w 34 of IPC.

(2.) IT is alleged that the petitioners subjected the complainant to physical and mental cruelty. IT was also alleged that her gold ornaments worth 40 sovereigns were misappropriated by the petitioners. IT is stated that a sum of Rs.5 lakhs given by the parents of the complainant, was also misappropriated by the accused. Still a further demand was made for Rs.10 lakhs. There is a specific allegation that on 05.04.2012, the first accused (father-in law) kicked the complainant on her abdomen. The complainant was then pregnant. Due to the kicking miscarriage was caused.