PANDIYAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the judgment of conviction and sentence, dated 25. 08. 2012, passed by the Sessions Judge, Mahila Court, Perambalur, in S. C. No. 174 of 2010.

(2.) The victim girl "X" is a dalit and she was 16 years old when she was allegedly ravished by the appellant. "X" had lost her parents and she, along with her two siblings Sukanya and Sudha, were brought up by their uncle Velmurugan (P. W. 1). They hail from Velluvadi Village in Perambalur District. On account of poverty, "X" did not study and was working as a daily wager in a local cottage industry that manufactured pappads.

(3.) Investigation of the case was taken over by Joseph Seril (P. W. 11), Inspector of Police, who went to the place of occurrence and prepared the Observation Mahazar (Ex. P2) and Rough Sketch (Ex. P5) in the presence of witnesses Manivannan (P. W. 3) and Shanthi (not-examined).