SHIBU S/O YASODHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner herein is the first accused in C.C. No. 372 of 2000 of the Judicial First Class Magistrate Court, Nilambur. He, his parents and his sister faced prosecution in the court below on the allegation that the wife of the revision petitioner, married by him in March, 1999, had been subjected to much mental and physical harassment by demanding more dowry and ornaments, and when the lady felt things unbearable, she left the matrimonial home. The police registered the crime on the complaint made by the defacto complainant. The said complaint was filed in court, and it was forwarded for investigation to the police under Section 156(3) Cr.P.C. After investigation, the police submitted final report in court against the husband and the in-laws of the complainant.

(2.) All the accused appeared before the learned Magistrate, and pleaded not guilty to the charge framed against them. The prosecution examined 12 witnesses, and proved Exts.P1 to P5 documents in the trial court.

(3.) When examined under Section 313 Cr.P.C., the accused denied the incriminating circumstances. They did not adduce any evidence in defence.