NATARAJAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been directed against the conviction and sentence dated 25.07.2008 passed in Sessions Case No.136 of 2008 by the Sessions Court (Mahila Court), Cuddalore.

(2.) The case of the prosecution is that both the accused and prosecutrix are residents of Kolliruppu Village and prior to few months from the date of giving complaint, both of them have loved each other. The accused has promised to marry the prosecutrix and by way of giving false promise, the accused has had coition with the prosecutrix and subsequently refused to marry her. After knowing the evil design of the accused, the prosecutrix has given a complaint on 21.8.2007 and the same has been registered in Crime No.206 of 2007 and the complaint given by the prosecutrix has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigating Officer, viz., P.W.11 has taken up investigation and also made arrangements to conduct medical examination both to the accused as well as to the prosecutrix and after completing the investigation, has laid a final report on the file of District Munsif cum Judicial Magistrate Court, Neyveli and the same has been taken on file in P.R.C.No.6 of 2008.