SANAL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the first accused in Crime No.660 of 2020 of Chottanikkara Police station registered for the offences punishable under Sections 366, 376(1), 376(2)(n) and 420 IPC and Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(2.) The prosecution allegation is that the appellant had sexual intercourse with the victim twice in August 2019 on the promise that he would marry her. It is further alleged that the appellant had obtained an amount of Rs.2,15,000/- from the victim promising that he would help the victim to start a Beauty Parlour. Other accused persons are the friends of the first accused. Once the victim had occasion to stay with the second accused in a lodge. At that time, the second accused committed sexual intercourse with the victim forcefully. The victim belongs to Scheduled Caste/ Scheduled Tribe, whereas the accused persons do not belong to the said community.

(3.) The appellant was arrested on 6.9.2020.