SEENATH K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the wife of the 2 nd respondent (A1) and the defacto complainant in Crime No. 180/2013 of Elathur Police Station, which was registered against the 2nd respondent (husband of the petitioner), his mother and his sister for offences registered under Secs.498A and 406 r/w.Sec.34 of the IPC . Original accused Nos.2 and 3 faced trial. After meticulous appraisal of the evidence on record, the trial court concluded in Anx. A2 judgment dated 11.01.2018 by the Judicial First Class Magistrate Court, Koyilandi in C.C.No.843/2013 that there is no evidence to connect the said co-accused persons with the impugned criminal charges and had accordingly, acquitted the said co-accused. Paragraphs 6 to 11 of Anenxure- A2 judgment read as follows:-

(2.) It is submitted by the learned counsel for the petitioner that the disputes between the petitioner and the 2 nd respondent's family arose on a misunderstanding. Now all the disputes are settled and the petitioner is happily living at her matrimonial home with her children. The 2 nd resondent is working abroad and is unable to present this Crl.M.C. defore this Court.

(3.) Heard Sri. Shyam Padman, learned counsel for the petitioner, and Sri. Santhosh Peter, learned Public Prosecutor appearing for the 1 st respondent State of Kerala.