SRINI Vs. STATE

JUDGEMENT

(1.) The appellant was an accused in Special S.C.No.49 of 2015 on the file of the learned Sessions Judge, Fast Track Mahila Court, Dharmapuri District.

(2.) The Appellant/Accused has been prosecuted by the Inspector of Police, Marandhahalli Police Station, Dharmapuri District, for having trespassed in to the house of the victim girl, who belongs to SC/ST caste and intentionally insulted and sexually assaulted, offences punishable under Ss. 448 IPC, Sec. 7 r/w 8 of Protection of Children from Sexual Offences Act, 2012, Sec. 3 (1) (r) and 3(1) (w) (i) of SC/ST (Prevention of Atrocities) Act 1989 and Amendment Ordinance 2014 and Sec. 4 of the Tamil Nadu Prohibition of Harassment of Women Act 1998.

(3.) In the trial Court, the prosecution examined 19 witnesses (P.W.1 to P.W.19) and filed 13 documents (Ex.P.1 to Ex.P13). On the side of the appellant/accused neither the evidence nor the document were marked.