RAJENDRAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) THE criminal appeal arises out of the judgment of conviction and sentence dated 12.07.2002, made in S.C.No.147 of 2000 on the file of the Additional District and Sessions Court, Fast Track Court No.II, Gobichettipalayam, whereby the accused was convicted for the offence under Section 366A IPC and sentenced to undergo four years rigorous imprisonment and imposed a fine of Rs.500/- in default in payment to undergo three months rigorous imprisonment.

(2.) THE respondent has filed a final report stating that on 18.01.1999, at 11.00 hours, the accused had kidnapped a minor girl namely, Jayanthi @ chitra, aged about 17 years, who was under the custody of her parents and took her to Kodumudi Magudeshwaran Temple and married her. Hence, a charge sheet has been filed against the accused for the offence under Section 363 IPC.

(3.) MR.V.Bharathidasan, learned counsel for the appellant/accused would make the following submissions: