RAVICHANDRAN Vs. STATE

JUDGEMENT

(1.) The appeal has been filed against the judgement of the learned Sessions Judge, Tiruppur, passed in S.C.No.158 of 2016 dtd. 21/1/2020. The appellant along with his wife was tried for the offence under Sec. 307 and 502(ii) of IPC.

(2.) The Trial Court acquitted the appellant's wife for the offences charged against her. The appellant was found guilty for the offences under Sec. 307 and 506(ii) IPC. The appellant was sentenced to 10 years R.I and directed to pay a fine of Rs.2000.00 for the offence under Sec. 307 IPC and sentence to undergo 5 years R.I for the offence under Sec. 506(ii) IPC.

(3.) The case of the prosecution is that P.W.1, victim is deaf and dumb and when she was five years old, her parents took her to the appellant for treating her by adopting meditation techniques and to cure her illness; that the appellant and his wife took a sum of Rs.1,89,000.00 for the purpose of the treatment and demanded further sum without giving proper treatment; that they caused harm to P.W.1, victim by attacking her with weapons and had poked her all over the body with needles and caused injuries on the head; that the appellant and his wife also attacked the private parts of the P.W.1, victim.