THARMAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The accused in S.C.No.89 of 2004 on the file of the Additional Sessions (Fast Track Court No.2), Pattukkottai, Thanjavur District, is the appellant herein.

(2.) Brief facts:

(3.) The case of the defence is that the victim girl wanted to marry the accused, but as she was short-statured and not good looking, the accused refused to marry her and that is why this case has been falsely foisted against him. In the evidence, it is stated that the victim girl was aged 26 or 27 even at the time of the incident, and not 16 to 18 as contended by the prosecution.