STATE OF KERALA Vs. JAMALUDHEEN

JUDGEMENT

(1.) The accused, five members of a family were prosecuted for the offence punishable under Section 498(A) read with Section 34 of IPC.

(2.) The private complaint filed before the court concerned was forwarded for investigating under Section 156(3) of Cr.P.C. and a crime was registered as Crime No.239/1997 in the Vellarada Police Station.

(3.) The allegation appears to be that after the marriage of the victim with A1 on 31.07.1989, she was treated with cruelty by the family members of A1 and she was driven to take shelter in her own house. After registration of the crime, investigation was conducted and final report was laid. Cognizance of the offence was taken as C.C.No.190/1998.