KRISHNAN CHITHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant in this case has been convicted for the offence of rape under S.376 I.P.C.

(2.) The prosecution case is that on 12-7-1960 at about 4 p.m. the accused committed rape on PW 1, a young girl aged 12 years from inside her house. The accused lives two houses away from the house of PW 1. PW 9 the father of the girl is employed at Cochin. On the morning of 12-7-60 as usual PW 2 the mother went out for work leaving

(3.) The accused then hurried to the place where the mother was working and fetched her home. The mother came to the house and the accused ran up to the nearby dispensary and fetched PW 6 the midwife. PW 6 came and applied some medicine and gave the girl an injection. Bleeding however did not stop and the accused carried her to the dispensary for further treatment. PW 6 again examined her. The girl told her as to what had happened. PW 6 therefore advised the mother PW 2 to take the child to the Government hospital as it was a case of rape. PW 1 was therefore taken to the Women and Children Hospital at Alleppey the next day. PW 3 the Medical Officer examined her. She sent intimation to the Sub Inspector. Later she was examined by PW 4 another doctor. Ext. P4 is the certificate granted by her.