ELUMALAI Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) CHALLENGE in this Criminal Appeal is to the conviction and sentence dated 8.7.2014 passed in Special Sessions Case No. 2 of 2013 by the Fast Track Mahalir Court, Vellore.

(2.) THE case of the prosecution is that prior to 5 months from 17.5.2013, the accused has had sexual intercourse with the prosecutrix, who has not attained majority and after occurrence, brother of the prosecutrix by name Margabandu has given a complaint and the same has been registered in Crime No. 10 of 2013. The complaint has been marked as Ex.P.1.

(3.) THE Judicial Magistrate No. 1, Vellore, after considering the facts that the offences alleged to have been committed by the accused are triable by Sessions Court, has committed the case to the trial court.