K. ANANTHA PERUMAL Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Appeal has been filed by the appellant against the judgment of conviction dtd. 17/2/2016 made in Spl.S.C.No.57 of 2015 convicting him under Sec. 6 of Protection of Children from Sexual Offences Act, 2012 and sentencing him to undergo 10 years rigorous imprisonment and to pay fine of Rs.10,000.00, in default to undergo rigorous imprisonment for a period of one year.

(2.) The allegation against the appellant/accused is that he had induced PW3, the victim minor girl by name Divya, daughter of P.Ws.1 and 2, made her to elope with him to Thekkadi and Coimbatore and had forcible intercourse with her.

(3.) The facts that give rise to filing of the present Criminal Appeal, in brief, are as under:-