VEERAMANI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed to suspend the sentence imposed on the petitioner by the learned Sessions Judge, Mahila Court, Pudukottai District, in S.C.No.08 of 2020, dtd. 15/11/2022, till the disposal of this Criminal Appeal.

(2.) The case of the prosecution is that on 15/10/2019, at about 12.00 p.m., the defacto complainant went to give lunch to her husband, who had gone grazing goat leaving the victim girl, namely, Veeraselvi, who was mentally retarded in the house alone. The defacto complainant returned the home at 1.30 p.m, at that time, she noticed that the victim girl's dress seen improper and also suspects there was an sexual assault made by some body. The defacto complainant enquired the victim girl about the incident and the victim girl showed the accused house and demonstrated her what happened. Thereafter, a case was registered against the petitioner by the respondent police in Crime No.09 of 2019 for the offences under Ss. 376 (2)(1) of Indian Penal Code.

(3.) The respondent police, after completing the investigation, has filed the final report and the case was taken on file in S.C.No.08 of 2020 on the file of the learned Sessions Judge, Mahila Court, Pudukottai District.