MURUGESAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The present Criminal Appeal has been filed challenging the Judgment of the learned III Additional District and Sessions Judge, Madurai, dtd. 15/2/2018 made in Spl.S.C.No.25 of 2016.

(2.) The appellant is the sole accused, who has been convicted and sentenced in the following manner:

(3.) The case of prosecution as it appears from the records is that the defacto complainant and the victim woman belonging to schedule caste community. The accused belong to Hindu Maravar community and he knew about the caste of the victim. The victim is an unmarried woman and she is a mentally retarded person. Hence, she was not married. She used to take the cattle for grazing. On 4/5/2015, when she was grazing the cattle near Nedunkulam Channel, the accused came there with a bad intention and abused her by telling her caste and pulled her hands. The mother of the victim, PW1, who came to know about the occurrence, has lodged the complaint.