RAVEENDRAN, S/O CHELLAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused who was prosecuted for the offence punishable under Section 511 of 376 was after trial found guilty of the offence under Section 377 of IPC. He was convicted for the said offence and sentenced to suffer rigorous imprisonment for five years and to pay a fine of Rs. 2,500/- with a default clause of six months rigorous imprisonment. Set off as per law was allowed.

(2.) PW5 is the victim in this case. She is none other than the niece of the accused. While the victim namely PW5 was studying in the sixth standard, the incident occurred.

(3.) The court before which the final report was laid, took cognizance of the offence. Finding that the offence is exclusively triable by a Court of Sessions, the case was committed to the Sessions Court, Thodupuzha. The said court made over the case to Additional Sessions Court, (Adhoc-II), Thodupuzha for trial and disposal.