RAVI @ RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been preferred by the accused in S.C. No. 358/2016 on the file of the Additional District and Sessions Court (for the trial of cases relating to Atrocities and Sexual violence against women and children), Ernakulam (for short, 'the court below') challenging the judgment of conviction and sentence dtd. 27/01/2017.

(2.) The accused faced trial for the offences punishable under Ss. 450, 342 and 376(2)(l) of IPC.

(3.) The victim is a mentally retarded girl aged 27 years and the accused is her immediate neighbour. The prosecution case in short is that, on 19/12/2015, while the victim was washing clothes at the backyard of her house at Malayattur village, the accused with the intention of committing rape, trespassed into her house, shut her mouth, dragged her to the bathroom and committed sexual assault on her.