GOPI @ SARAVANAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner/sole accused, aggrieved by the judgment of the learned Chief Judicial Magistrate, Tiruvannamalai dtd. 17.12.2005 in S.C.No.163 of 2002, thereby, convicting the petitioner for an offence punishable under Sec. 376 of Indian Penal Code and imposing a sentence of seven years Rigorous Imprisonment and a fine of amount of Rs.500/-, in default, to undergo one month Simple Imprisonment and the judgment of the learned Sessions Judge, Tiruvannamalai dtd. 03/12/2014 in C.A.No.69 of 2005, thereby, dismissing the appeal filed by the petitioner and confirming the conviction and sentence imposed by the Trial Court.

(2.) On 02/01/2002, P.W.1, the prosecutrix went to Kalasapakkam Police Station and gave a statement that on the same date i.e., on 02/01/2002 at about 10.00 A.M, when she went to graze her milch cow near the land belonging to her family, the petitioner/accused came to her, made sweet talk and suddenly pulled her by holding her her hand and dragged her to the teak farm belonging to Govind Vathiyar and laid her down and committed rape by preventing her from making any noise and forcefully indulged in the act and at that time, her brother PW2 accidentally came to that spot and upon seeing him, the petitioner/accused left her and started running away. In fact, P.W.2, picked up a stone and threw at him, but, however, the same hit her at the left ear. Since the accused committed the offense of rape and hence the complaint. P.W.13, Sub-Inspector of Police, reduced the statement into writing and registered a case in Crime No.3 of 2002 for an offence under Sec. 376 of Indian Penal Code and thereafter, P.W.14 took up the case for investigation and laid a charge sheet, proposing the petitioner/accused as guilty for the offence under Sec. 376 of Indian Penal Code on 26.03.2002.

(3.) Upon furnishing copies to the petitioner/accused under Sec. 207 of Cr.P.C., the learned Judicial Magistrate No.I, Triruvannamalai took the final report on file as P.R.C.No.18 of 2002 and upon committing the case, the Learned Sessions Judge, made over the case to the learned Chief Judicial Magistrate/Assistant Sessions Judge, Tiruvannamalai and thereupon, the learned Chief Judicial Magistrate/Assistant Sessions Judge, Tiruvannamalai had taken the case on file as S.C.No.163 of 2002. Thereafter, the Trial Court proceeded to frame charges under Sec. 376(1) of I.P.C and upon questioning, the petitioner/accused denied the charge and stood trial.