SRIDHAR Vs. STATE

JUDGEMENT

(1.) SRIDHAR, the appellant, was convicted for an offence under Section 376 (2) IPC and sentenced to undergo rigorous imprisonment for a period of ten years and also to pay a fine of Rs. 1,000/-, in default to undergo simple imprisonment for a period of two months.

(2.) THE facts leading to the conviction are as follows:-

(3.) MUNUSAMY and Valli are the parents of the victim girl Lakshmi. They were examined as P. Ws. 1 to 3. Although the age certificate for Lakshmi was not produced, her study in III standard at the Corporation School at Nungambakkam was not disputed. Therefore, her age during the time of occurrence would be round about 8 yrs and she was staying with her parents. On the day of occurrence, i. e. on 08. 09. 2001 at about 3. 00 p. m. by way of inducement, the accused offered one rupee to the victim girl and took her inside his house and committed forcible sexual intercourse within closeted doors. At about 7. 15 p. m. when P. W. 1 returned home after his work, the victim informed as to what had happened. P. W. 1 preferred a complaint to the Nungambakkam Police station. As per Ex. P-1, Arokiamary, the Sub Inspector of Police (P. W. 9) upon receiving the complaint, registered a case in Crime No. 999 of 2001 under Section 376 IPC and the printed copy of the FIR was marked as Ex. P-10. The Inspector of Police (P. W. 10) conducted the investigation and filed the charge sheet.