ARULDOS ASHOK Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been directed against the conviction and sentence dated 21.04.2015, passed in Sessions Case No.20 of 2013, by the Mahila Judge (Fast Track Court), Uthagamandalam.

(2.) The case of the prosecution is that on 31.05.2012, at about 10.30 p.m., near 'car care auto care' workshop, the accused has raped the prosecutrix and after occurrence, on 4.6.2012, the prosecutrix has lodged a complaint and the same has been registered in Crime No.182 of 2012. The said complaint has been marked as Ex.P1.

(3.) On receipt of Ex.P1, the investigating officer, viz., Maragadham (P.W.7), has taken up investigation, examined connected witnesses and after completing investigation, has laid a final report on the file of the Judicial Magistrate Court, Coonoor and the same has been taken on file in P.R.C.No.1 of 2013.