SURESH Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal is directed against the judgment of conviction passed in Spl.S.C.No.18 of 2015, dtd. 6/4/2016 on the file of the learned Sessions Judge, Mahilar Court, Thiruchirappalli.

(2.) The Inspector of Police, All Women Police Station, Ponmalai, Trichy City, has laid the final report against the accused alleging that the victim and two other girls, who were the inmates of Annai Ashram, had left the Ashram on 6/5/2015 at 22.30 hours without informing anybody, that after visiting some places, they had reached the Villupuram Bus Stand on 10/5/2015 at 04.30 hours, that the accused after receiving phone call from the victim, came to Villupuram Bus Stand at 11.00 pm on 10/5/2015 and kidnapped her with intention to rape her, that the accused had taken the victim to Pasuvappatti Village of Chennimalai, Erode District and rented a house and stayed there till 29/5/2015, that the accused had sexual intercourse with the victim girl many times during the said period and that thereby, the accused is said to have committed the offences punishable under Sec. 366(A) IPC and under Sec. 5 (1) r/w 6 of Protection of Children from Sexual offences, Act 2012.

(3.) After receipt of the final report, the case was taken on file in Spl.S.C.No.18 of 2015 on the file of the Mahila Court, Thiruchirappalli. After appearance of the accused, copies of records were furnished to him under Sec. 207 Cr.P.C., on free of cost. The learned Sessions Judge, on perusal of records and on hearing both the sides, being satisfied that there existed a prima facie case against the accused, framed charges under Sec. 366(A) IPC and under Sec. 5(1) r/w 6 of Protection of Children from Sexual Offences Act, 2012 and the same were read over and explained to him and on being questioned, the accused denied the charges and pleaded not guilty.