PERUMAL Vs. STATE REP BY THE INSPECTOR OF POLICE JALAKANDAPURAM POLICE STATION JALAKANDAPURAM TALUK SALEM DISTRICT

JUDGEMENT

(1.) THE appellant is accused in S.C.No.265 of 2007 on the file of Mahalir Court, Salem. For convenience sake, in this judgment, let us call the appellant as accused.

(2.) THE accused is alleged to have criminally trespassed into the house of complainant Ananthi, a minor girl and raped her.

(3.) ON 29.09.2009, the trial Court convicted and sentenced him as under:-