APPUKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The judgment in S.C.No.667/2012 on the files of the 1st Additional Sessions Court, Palakkad dtd. 26/5/2017 is under challenge in this appeal, filed by the sole accused. State of Kerala is the respondent.

(2.) Heard the learned counsel for the appellant/accused and the learned Public Prosecutor appearing for the prosecution. Perused the prosecution records.

(3.) Precisely, the prosecution allegation is that accused Nos.1 and 2 had committed rape on a partially handicapped girl in her house, at the house of the 1st accused and at the house of the 2nd accused for a period of 3 months prior to 20/8/2011. Thus the prosecution alleges commission of offence punishable under Sec. 376 of Indian Penal Code ('IPC' for short hereafter), by accused Nos.1 and 2.