EASAK Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal has been directed against the convictions and sentences dated 27.3.2015 passed in Sessions Case No. 108 of 2014 by Magalir Sessions Court, Chennai.

(2.) THE case of the prosecution is that the father of prosecutrix has passed away and subsequently, her mother has married the accused as her second husband. After attaining puberty, very often, the accused has caused sexual torture to the prosecutrix and on 7.3.2013, while the prosecutrix has been sleeping in the house of the accused, with an intention to have sexual intercourse with her, he uttered some filthy words. The further case of the prosecution is that the accused has also threatened the prosecutrix by way of saying that he would pour acid on her. After occurrence, the prosecutrix has herself given a complaint and the same has been registered in Crime No. 1 of 2013. The complaint alleged to have been given by the prosecutrix has been marked as Ex.P.1.

(3.) THE X Metropolitan Magistrate, Egmore, Chennai, after considering the fact that the offences alleged to have been committed by the accused are triable by Sessions Court, has committed the case to the trial court and the same has been taken on file in Sessions Case No. 108 of 2014.