G. ANANDAN Vs. THE STATE

JUDGEMENT

(1.) The convictions and sentences dated 05.05.2015 passed in Sessions Case No.206 of 2012, by the Mahila Court, Cuddalore, are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that on 9.2.2012 at about 12.30 a.m., the accused has stealthily entered into the house of the defacto complainant and tried to outrage her modesty and during the course of occurrence, he attacked the defacto complainant by using deadly weapons. After occurrence, the defacto complainant has given a complaint and the same has been registered in Crime No.35 of 2012. The complaint given by the defacto complainant has been marked as Ex.P1.

(3.) On receipt of Ex.P1, the investigating officer (P.W.9) has taken up investigation, examined connected witnesses and after completing the same, laid a final report on the file of the Judicial Magistrate No.I, Chidambaram and the same has been taken on file in P.R.C.No.24 of 2012.