SAROJA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the Judgment of conviction recorded and sentence imposed against the appellant by the Assistant Sessions Judge, Tirupattur, Vellore District in S.C.No.140 of 2012 dtd. 7/2/2013.

(2.) The respondent police has laid a final report against the first accused u/s 366(A) 376, 323 and 506(ii) IPC and u/s 4,5, 7 of Immoral Traffic Prevention Act 1956 and against the second accused who is the appellant, herein u/s 366(A) 376 r/w 109, 323 and 506(ii) and u/s 4,5, 7 of Immoral Traffic Prevention Act 1956.

(3.) After the accused entered appearance, they were furnished with the copies of the records filed along with the final report free of cost u/s 207 Cr.P.C and the accused were questioned about the offences alleged against them. Since, there were materials to frame charges u/s 366(A),323, 376, 506(ii) of I.P.C and u/s 4,5 and 7 of Immoral Traffic Prevention Act, 1976 against the first accused and u/s u/s 366(A), 323, 376 r/w 109 , 506(ii) of I.P.C and u/s 4,5 and 7 of Immoral Traffic Prevention Act, 1976 against the second accused, the charges were framed against them as above. When the accused were questioned about the charges framed against them, they denied the charges and claimed to be tried. During trial, the prosecution examined P.W.1 to PW 11 witnesses and marked Exs.P.1 to 12 documents. There was no evidence on the side of the defence.