MADHALAIMUTHU Vs. STATE

JUDGEMENT

(1.) Challenging the judgment of conviction and sentence rendered by the Sessions Judge, Magalir Neethimandram in S.C.No.120 of 2016, the accused being son and father have filed the present Criminal Appeal.

(2.) Allegations levelled against the appellants are that A1, son of A2, by giving false promise to marry, had forcible sexual intercourse with PW1, the de facto complainant several times, resultantly, she had delivered a child, which died few days later and when the de facto complainant had demanded A1 to marry her, he had refused to marry her and thereupon, when she had complained the same to his father, A2, he had given false hope that after marriage of his daughter, he would conduct the marriage of PW1 with his son, A1, however, on a later date, on coming to know that a marriage proposal for A1 with another girl was going on, she alongwith her parents and sister had approached the accused demanding justice for her and by that time, they had abused her with filthy language and threatened her with dire consequences and thereby the appellants stand charged as under:- <FRM>JUDGEMENT_126_LAWS(MAD)2_2022_1.html</FRM>

(3.) However, the appellants stand convicted and sentenced as under:-