SANGILIAPPAN Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioner submits that, in this case, even though there were embellishments during the trial, the Trial Court has disbelieved the same and only in respect of the first occurrence which is mentioned in the complaint, the Trail Court convicted the petitioner. Learned counsel took this Court in respect of the allegations contained in the ordinary complaint. This apart, he would submit that, this is a case in which there is a dispute between the parties and this complaint was lodged after one week of the complaint lodged by the accused. He would submit that the petitioner is in prison from the date of arrest even pending trial, that is, from 23/10/2021.

(2.) Per contra, learned Government Advocate (Crl. Side) would submit that the age of the accused is fifty seven years and the victim child was only thirteen years at the time of the incident. Therefore, the allegations are serious in nature.

(3.) I have considered the rival submissions made on either side and perused the material records of this case.