V MOHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been directed against the conviction and sentence dated 22.7.2014 passed in Sessions Case No.373 of 2009 by the District Women and Sessions Court, Cuddalore.

(2.) The case of the prosecution is that the first accused by name Mohan by way of giving false promise of marrying the prosecutrix by name Punitha has deflowered her. The accused 2 and 3 have lent their support to the crime committed by the first accused. After occurrence, on 21.12.2008, the prosecutrix has given a complaint and the same has been registered in Crime No.21 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, viz., P.W.7 has conducted investigation and after completing the same, laid a final report on the file of District Munsif cum Judicial Magistrate Court, Thittakudi and the same has been taken on file in P.R.C.No.7 of 2009.