RABI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment passed in S.C. No. 74 of 1997 on the file of the Additional Sessions Judge, Kanyakumari District at Nagercoil, dated 11.03.2002.

(2.) The appellant is the first accused and the respondent is the complainant.

(3.) The case of the prosecution is as under: