ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) For the sake of anonymity, the deceased in this case, who is a minor girl, is referred to as "X".

(2.) Shorn off unnecessary frills, the germane facts leading to the institution of the referred trial and criminal appeal run thus:

(3.) Heard Mr. John Sathyan, learned counsel for the appellant and Mr.K.Prabakar, learned Additional Public Prosecutor appearing for the State.