RAVIKUMAR Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this criminal appeal is to the conviction and sentence dated 6th day of March, 2008 passed in Sessions Case No. 116 of 2007 by the District and Sessions Mahila Court, Perambalur.

(2.) THE case of the prosecution is that the victim has attained only 15 years of age. On 19.04.2007, at about 8 p.m., in the backside of house of one Pushpavalli, by way of giving false promise of marrying the victim, the accused has deflowered her. Even prior to 19.04.2007, on several occasions, by way of giving the same promise, the accused has had carnal copulation with the victim and subsequently, refused to marry her. After knowing the evil design of the accused, the prosecutrix has given the complaint in question and the same has been registered in Crime No. 8/2007. The complaint alleged to have been given by the prosecutrix has been marked as Ex. P. 1.

(3.) THE Judicial Magistrate, Ariyalur, after considering the facts that the offences alleged to have been committed by the accused are triable by the Sessions Court has committed the case to the trial court and the same has been taken on file in Sessions Case No. 116 of 2007.