XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment dtd. 17/5/2022 passed by the Additional Sessions Judge-I, Thalassery, in S.C.No.899 of 2014.

(2.) By the impugned judgment, the sole accused (respondent No.2) was acquitted by the Court below of the offences punishable under Ss. 450, 511 of 376 and 427 of the Indian Penal Code. This appeal has been preferred at the instance of the defacto complainant (hereinafter referred to as 'the complainant').

(3.) On 25/6/2012 at 11.30 a.m, the accused had trespassed into the central hall of the house bearing No.V/31A in Kottiyoor Grama Panchayat with the intention to commit rape on the complainant and forcefully pulled her to the bedroom situated on the north-eastern side, and pushed her on to the cot, and tore the nighty worn by her and attempted to commit rape on her. The accused had also committed mischief to the tune of Rs.2,000.00 to her by destroying the fibre door of the bedroom.