P J MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by his conviction under Section 376 IPC and sentence of RI for seven years, the accused-appellant has filed the present appeal.

(2.) We have heard the learned counsels for the parties.

(3.) The prosecutrix PW-1 was at the relevant point of time 16 years and 3 months. The accused was a neighbour and in fact the wife of the accused and the mother of the prosecutrix were friends. These are the facts on which no dispute has been raised by the accused.