KATHIREASAN Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition is to suspend the sentence imposed in Special C.C.No.2 of 2017 on the file of the learned Sessions (Fast Track Mahila) Judge, Namakkal, dtd. 27/9/2018 and enlarge the petitioner on bail, pending disposal of the criminal appeal.

(2.) Learned counsel for the petitioner would submit that the nature of the allegation in this case is of love affair and the victim was aged seventeen years old and the accused was aged twenty years old at the time of occurence. Therefore, he would submit that, upon considering the allegation, the Trial Court was not right in convicting the petitioner.

(3.) Per contra, the learned Government Advocate would submit that prosecution has still proved that the victim girl was below eighteen years of age and therefore, the Trial Court has rightly convicted the petitioner.