ARJUNAN Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal is directed against the judgment of conviction and sentence passed under Section 376 of I.P.C., dated 10.09.2014 rendered in S.C.No.125 of 2009 by the Mahila Judge, Mahalir Sessions Judge, Madurai.

(2.) THE respondent police filed charge sheet against the accused/appellant for the offence under Section 376 of I.P.C. stating that on 24.08.2008 at 07.00 a.m. when the victim girl was picked tomato in the land of Dharmar, the accused/appellant came and had sexual intercourse without her consent and thereby, he committed the offences as stated above. 2. The case of prosecution briefly is as follows:

(3.) IN order to bring home the offence alleged against the accused, before trial Court, P.Ws.1 to 13 were examined and Exs.P.1 to 12 were marked and M.Os 1 to 4 were produced. On completion of the examination of witnesses on the side of the prosecution, the accused was questioned under Section 313 Cr.P.C., as to the incriminating circumstances found in the evidence of the prosecution witnesses and he denied them as false. D.Ws.1 and 2 were examined on the side of the defence and no documents were marked.