P.ARUMUGAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the sole accused, challenging the conviction and sentence imposed upon him, vide judgment dtd. 9/4/2019 in S.C.No.17 of 2015, on the file of the learned Sessions Judge, Mahila Court, Salem.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) (i) It is the case of the prosecution that the accused was separated from his wife and in order to fulfil his carnal desire, on 3/4/2014 about 3.30pm, lured the victim, who was aged about 6 years, with chocolates and took her to his house and thereafter, committed penetrative sexual assaults; that in order to prevent the victim from shouting, gagged her mouth, as a result of which, the victim died; that the accused thereafter, put the body of the victim along with the dress and underwear in a gunny bag; that on 04. 04.2014, the accused put the gunny bag in his motorcycle and after removing the gunny bag and the dress materials, threw the body of the deceased, in a well near his brother's land; and that thereafter, he hid the dress materials and the underwear near a bush.