SENTHIL ALIAS KADAL SENTHIL Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 18.02.2015 passed in Sessions Case No.289 of 2013 by the Mahila Court, Chennai are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that prior to 6, 7 months from 13.11.2008, the accused has acquainted with the prosecutrix (a disabled girl) and he promised to marry her and also attempted to rape her. After occurrence, the prosecutrix has given a complaint and the same has been registered in Crime No.687 of 2008. The complaint given by the prosecutrix has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigating Officer (P.W.10) has taken up investigation, examined connected witnesses and also made arrangements to conduct medical examination and after completing investigation, laid a final report on the file of XV Metropolitan Magistrate, George Town, Chennai and the same has been taken on file in P.R.C.No.43 of 2010.