YUVARAJ 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. 21/2/2018 in S.C.No.377 of 2014 on the file of the learned Sessions Judge, Mahila Court (Mahalir Neethimandram), Chennai.

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

(3.) (i) It is the case of the prosecution that the victim who was aged about 17 years at the relevant point of time and the accused were neighbours; that from October 2011, they were in a romantic relationship and the accused had repeated sexual intercourse with the victim on the promise that he would marry her; that during December 2012, the victim became pregnant; and that PW2 gave a complaint [Ex.P1] to PW12 the Sub Inspector of Police, who registered the FIR [Ex.P14] in Cr.No.5 of 2013 for the offences under Ss. 417, 376, 294(b) and 506(ii) of the IPC.