R.SRIRAMAJAYAM Vs. STATE

JUDGEMENT

(1.) The convicted sole accused is the appellant herein.

(2.) This Criminal Appeal has been filed against the conviction and sentence imposed by the learned Sessions Judge, Mahalir Neethimandram (Fast Track Mahila Court), Villupuram, in S.C.No.192 of 2013 by judgment dtd. 12/7/2017 convicted the appellant for the offence under Sec. 417 of I.P.C and sentenced to undergo one year R.I and imposed a fine of Rs.2.00 lakhs in default to pay fine amount to undergo SI for 3 months. The trial Court acquitted the appellant for the offences under Ss. 376 and 312 I.P.C.

(3.) The case of the prosecution is that the victim Prabhavathi, P.W.1 and the appellant are friends from the childhood and the appellant is 4 years younger to P.W.1. After completion of the school education, P.W.1 joined college and the appellant also joined in the medical college at Ram Nagar, Karnataka. Even after, they completed the schooling, the appellant expressed his love towards her and she advised the appellant not to behave like this and it is quite common in the young age. But, the appellant continuously insisted her and due to the said act of the appellant, she starts loving him. The said appellant has expressed his willingness to have intercourse with her and initially she refused, but later, due to the promise of marriage, she permitted the appellant to have sex with her and the said act continued for three years.