SAKTHIVEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellant is the accused in S.C.No.52 of 1985 on the file of the Assistant Sessions Court, Thiruvallur. He stands convicted and sentenced to rigorous imprisonment for ten years and a fine of Rs.500 in default to undergo rigorous imprisonment for three months for the offence under Sec.376, I.P.C. This appeal is against the said conviction and sentence.

(2.) THE succinct facts leading to the filing of this appeal are: THE accused is a resident of Vallur, which is within the jurisdiction of Minjur Police Station. P.W.2 victim girl, is a resident of Madras. She went to Vallur Village during summer vacation, where her grandfather P.W.1 resides.

(3.) P.W.10 was stated to have arrested the accused on 28.-51984 at 7 P.M., and brought him to the police station at 7.20 P.M. He seized from him M.O.3 Lungi and M.O.4 Jatti under Ex.P-6 mahazar attested by P.W.7. He sent him to Court for remand the next day.