KANNAN Vs. STATE

JUDGEMENT

(1.) THIS appeal is filed against the judgment of conviction and sentence passed by the learned Additional Sessions Judge cum Fast Track Court No. 1, Tindivanam, in S.C. No. 311 of 2009 dated 21.01.2010 whereby the appellant/1st accused was convicted under Sections 417 IPC and sentenced to undergo 1 year rigorous imprisonment and to pay a fine of Rs. 30,000/ - in default to undergo three months imprisonment

(2.) THE case of the prosecution is briefly stated as under:

(3.) FROM the evidence of P.W. 1/victim girl, it is seen that the victim girl and the accused had love affair for the past two years before the complaint was given and she went along with the accused when he called her to the secluded place and they had sexual relationship on several occasions. On all the said occasions, the victim girl did not make any protest or tried to escape from the accused. She went silently along with the accused when he called her and she did not even make any protest at the time of sexual intercourse.