CHIRANJEEVI Vs. STATE

JUDGEMENT

(1.) The appellants have preferred the above appeals aggrieved by the judgment of conviction and sentence imposed by the learned Sessions Judge (Fast Track) FAC, Mahila Court, Madurai in S.C.No.10 of 2019 dtd. 5/4/2019.

(2.) The following chart would indicate the offences for which the appellants were convicted and sentenced by the Trial Court. <FRM>JUDGEMENT_432_LAWS(MAD)1_2023_1.html</FRM>

(3.) a) The case of the Prosecution is that on 10/2/2018 at about 11.00 PM, the accused five in number were discussing amongst themselves that it would be nice if they had girls for satisfying their sexual needs; that A1 and A2 told the others that they can call the daughters of one Perumal, who lived in an isolated house near Peranipatti at Indira Nagar; that at about 11.15 PM, all the accused went in a car to the victim's house; A2 and A3 got down from the car and when the victim's mother, P.W.2 saw them with the help of mobile torch light and asked them as to why they came at that hour, A2 said to have abused her in filthy language; thereafter A2 attacked the sister of the victim and took away the victim in the TATA Indica car bearing Registration No.TN 59 1766; that all the five accused took the victim minor girl in the said car and took her to a coconut grove situated on the road between Keelapungudi and Melur and thereafter, A1 to A4 committed gang penetrative sexual assault on the victim.