CHINNAMALLI Vs. NATARAJAN VILLAGE ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) THIS Criminal appeal arises out of the judgment passed by Judicial Magistrate, Thirupathur, Vellore District on 18.7.2002 exonerating charges levelled against the accused under Sections 165A, 166, 167,170 IPC and acquitting the accused.

(2.) THAT the appellant herein filed a complaint stating that she is a legally wedded wife of one Chamudi and her marriage has been performed and registered on 5th June 1987 and they are having one Minor male child . The Government is granting family welfare fund for the poor people . Since the kartha of the family died and the appellant being a poor woman, she is entitled for the family welfare fund granted by the Government.

(3.) THE learned counsel appearing for the appellant would contend that the marriage between the complainant and the deceased Chamudi has been proved by way of marking Ex.A1 marriage invitation and Ex.A5 Marriage certificate. Her husband Chamudi was died. Since her husband was expired, she is entitled for the family welfare fund granted by Government for poor people, but false certificate has been issued in favour of one Rajammal facilitating her to receive family welfare fund. Hence the accused/respondent is guilty under the above said provisions.