BASAVAMUTHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred against the Judgment of the learned Sessions Judge, Fast Track Court, Mahila Court, Krishnagiri in S.C.No.74 of 2016.

(2.) The respondent police has laid a final report against the appellant under Sec. 323, 376 and 511 of I.P.C and Sec. 4 of Tamil Nadu Prevention of Women Harassment Act in Anchetty Police Station Crime No.26 of 2013.

(3.) After the accused entered appearance,copies of the documents filed along with final report were given to accused free of cost under Sec. 207 of Cr.P.C. Since there are materials to frame charges against the accused under Ss. 376 r/w 511, 323 and Sec. 4 of Prevention of Women Harassment Act, charges were framed against the accused under these Sec. and the accused was questioned about the charge. Accused denied the charges and claimed to be tried. During the, trial the prosecution had examined 1 to 13 witnesses and marked Ex.Ps. 1 -13 documents. There was no evidence on the side of the accused.