XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused and the victim in all the above three Crl.M.Cs are one and the same. The allegations in all these cases are also identical. All the cases are settled between the parties. Hence, I am disposing of all these cases together.

(2.) I am referring the parties as the accused and the victim. Admittedly, the accused and the victim are married and having children. Both of them were not in good terms with their respective spouses. Both of them fell in love, visited so many places all over the country, stayed in lodges and also lived together in rental house for months and had consensual sexual intercourse. It appears that, thereafter, the relationship got strained which led to the institution of three crimes which are the subject matter of the above three Crl.M.Cs.

(3.) Crl.M.C No.5816/2022 pertains to Crime No. 2353/2021 of Thiruvalla Police Station. The offences alleged therein are punishable under Ss. 366, 376(2) (n), 403 and 420 of IPC. The prosecution allegation therein is that, the accused, after giving false promise of marriage to the victim, conducted a namesake 'Thalikettu' at the temple, had physical relationship with her on several occasions and further obtained gold ornaments and money from her and thereafter, withdrew from the promise and thus cheated her.