VIJI VIJAYAN Vs. STATE REP

JUDGEMENT

(1.) This appeal is preferred by the sole accused against the conviction sentence imposed by the Seventh Additional Sessions Judge. City Civil Court in S.C. No. 115/1997.

(2.) The charge against the accused is that on 3-12-1994 at about 11.00 a.m. he raped the daughter of Selvaraj and that he is liable to be punished under Section 376. IPC. The accused pleaded not guilty.

(3.) On the side of the prosecution, PW5. 1 to 8 were examined and Exs. P1 to P14 and MOs. 1 to 6 were marked.