P NAVEEN KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Sessions Judge, Mahila Court, Chennai, by Judgment dated 21.02.2014, passed in S.C.No.318 of 2013, has convicted the appellant/accused under Section 376 IPC and sentenced him to undergo rigorous imprisonment for seven years and to pay a fine of Rs.10,000/- in default to undergo simple imprisonment for a period of six months and under Section 417 IPC and sentenced him to undergo six months rigorous imprisonment and to pay a fine of Rs. 1,000/- in default to undergo simple imprisonment for one month and directed that the sentences imposed on the accused shall run concurrently. Impugning the same, the present criminal appeal has been preferred by the accused/appellant.

(2.) The prosecution has laid the charge sheet against the accused under Sections 376 and 417 IPC by putting forth the case that the victim girl was working in a Food Court, Chandra Mall, Virugambakkam and the accused was also working there and accordingly, the victim girl and the accused were moving as friends and subsequently loved each other and on 10.07.2012, at about 9.45 A.M., the accused came to the residence of the victim girl when she was alone and expressed that he is in love with her and also lured and enticed her that he shall marry her and on that premise, had forcible sex with her for four times against her Will and without her consent and thus, the accused has committed the offences as aforestated.

(3.) To sustain the prosecution case, PWs 1 to 6 were examined, Exs.P1 to P10 were marked. No MO has been marked.