BHARANITHARAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal had been filed to set aside the Judgment dtd. 3/3/2017 passed by the learned Sessions Judge, Mahila Court, Salem in Spl. S.C. No. 8 of 2015.

(2.) The brief facts, which are necessary for the disposal of this Criminal Appeal, are as follows:-

(3.) The learned Counsel for the Appellant/Accused/Accused submitted that a false case had been foisted against the Accused and he was fixed based on the Complaint of P.W-1. P.W-1, victim had given the complaint, based on the insistence of her mother. According to the learned Counsel, the mother and paternal aunt of the victim girl are Members of Democratic Youth Federation of India and they have wielded their influence to register the case against the Accused. P.W-5 is also Office bearer of Democratic Youth Federation of India who stood as witness for arrest and confession of the Accused.