CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition has been filed by the revision petitioner challenging the concurrent finding of conviction and sentence against him for the offence punishable under Sec. 354 of Indian Penal Code (for short 'IPC') by the trial court and the appellate court.

(2.) Accused faced indictment for the offence punishable under Sec. 354 IPC on the allegation that on 25/9/2006 at around 11 am, when the victim girl aged 14, who is a neighbour of the accused, had gone to the house of the accused to watch TV programme, he dragged her to his bedroom and committed rape on her and thereby committed the offence punishable under Sec. 376 IPC.

(3.) The law was set in motion by PW1, the father of the victim girl by laying Ext.P1 First Information Statement, pursuant to which Ext.P1(a) FIR was registered. After the investigation, final report was laid against the accused for the offence punishable under Sec. 376 IPC.