VASANTHA KUMARI Vs. SALIM

JUDGEMENT

(1.) This Criminal Revision Petition has been filed challenging the order passed by the Judicial First Class Magistrate Court I, Neyyattinkara in C.M.P.No.1921/2016.

(2.) The revision petitioner herein filed a private complaint before the court below against the respondent Nos.1 and 2 alleging that they have committed the offences punishable under Ss. 406, 420, 452, 379, 427 and 506(ii) r/w 34 of IPC.

(3.) The petitioner is a married lady. She is having two children. According to her, she is living separately from her husband for the last so many years. While so, she happened to meet the 1st respondent, who is married to the 2nd respondent. It is alleged that the 1st respondent promised the petitioner that he would marry her. Giving such a promise, he has collected money from the petitioner. It is further alleged that on 6/3/2015 at about 6 pm., the 1st respondent trespassed into the family temple of the petitioner and committed theft of gold ornaments and idols. It is furtheralleged that he has also trespassed into her house and committed theft of household articles. According to the petitioner, by giving a false promise of marriage, the 1st respondent has cheated and committed breach of trust. It is also alleged that the 2nd respondent has abetted the 1st respondent in committing the offences.