SENTHIL @ GOWTHAMAN Vs. STATE

JUDGEMENT

(1.) The convictions and sentences dated 25.03.2008 passed in Sessions Case No. 18 of 2008 by the Additional District and Sessions Judge, Fast Track Court No.II, Ranipettai are being challenged in the present Criminal Appeal.

(2.) The crux of the case of the prosecution is that on 25.10.2007, at about 1.00 p.m., while the prosecutrix has been proceeding towards a land bearing Survey No.98, the accused has chased and caught hold of her, gagged her mouth and subsequently raped her. After occurrence, the prosecutrix has given the complaint in question and the same has been registered in Crime No.32 of 2007. The complaint alleged to have been given by the prosecutrix has been marked as Ex.P1.

(3.) On receipt of Ex.P.1, the Investigating Officer, has conducted investigation, examined the connected witnesses and also made arrangements to conduct potential test to the accused and further, the prosecutrix has also been subjected to medical examination. After completing investigation, laid a final report on the file of the Judicial Magistrate Court, Wallajapet and the same has been taken on file in P.R.C.No.5 of 2007.