ARJUNAN Vs. STATE

JUDGEMENT

(1.) The appeal is directed against the judgment passed by the Principal Sessions Court, Salem, dated 20.06.2013 in S.C.No.203 of 2012 convicting the appellant/accused under Section 376(1) IPC and sentencing him to undergo Rigorous Imprisonment for seven years and to pay a fine of Rs.1000/- in default to undergo Rigorous Imprisonment for one month.

(2.) The accused has been charge sheeted by the respondent police for the offences under Section 376(1) IPC and Section 3(2) (v) SC/ST (Prevention of Atrocities) Act, 1989.

(3.) Briefly stated, according to the prosecution, the accused on 19.02.2010 at about 11.00 a.m. committed the rape of the complainant's daughter against her will and also, as the accused belongs to Vanniar community and the victim girl belongs to Adi Dravidar community, according to the prosecution, the accused has committed the offences punishable under Sections 376 (1) IPC and Section 3(2)(v) SC/ST (Prevention of Atrocities) Act, 1989.