MADHU V.T. Vs. STATE OF KERALA

JUDGEMENT

(1.) The 7th accused in Sessions Case No. 322/2012 is the petitioner in this Revision Petition. An application was filed by him before the learned Sessions Judge for getting an order of discharge. It was dismissed by the learned Sessions Judge. That order is challenged in this Revision Petition.

(2.) It is alleged that the victim girl who was aged about 16 years at the relevant time was coerced and threatened by her own father (accused No.1) to have illicit sexual intercourse with other persons, telling her that she would get an opportunity to act as an actress in Cinemas and Serials. The victim girl (CW1) did not oblige her father. He threatened her and subjected her to all sorts of cruel treatment. She was taken by her father to Kadavanthra, Palarivattom, Chlakkudy, Athirappally, Munnar, Bangalore, Thrissur Maprandom, Mysore, Ootty, Thammanam, Kakkanad, Thiruvananthapuram, Kannur and so many other palaces. She was taken to hotels and flats and allowed persons who reached there to rape her. It continued for days or months together. After several days she could some how escape from the clutches of the accused persons. The statements would show that all those persons had sexual intercourse with her against her will and without her consent. Most often her father had threatened whenever she expressed her unwillingness.

(3.) It is stated that altogether 52 cases were registered. Some of the cases were charge-sheeted and after complying with the procedure prescribed, those cases were committed to the Court of Session. The learned Director General of Prosecution submits that six cases were already disposed of in which most of the accused including the first accused, (the father of the victim girl) were convicted and sentenced. It is further submitted that the trial is going on in two other cases.