THANGARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal had been filed by the Appellant against the judgment of conviction dtd. 10/5/2017 passed in Spl. C.C. No.8 of 2016 on the file of the learned Sessions Judge, Fast Track Mahila Court, Coimbatore by which he was convicted for the offence under Sec. 3 (a) read with 4 of The Protection of Children from Sexual Ofences Act, 2012 and sentenced to undergo ten years of rigorous imprisonment with fine of Rs.5,000.00, in default to undergo three months simple imprisonment.

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

(3.) Thiru. M. John Sathyan, learned Senior Counsel appearing for Mr.G.Vishwanathan, learned Counsel for the Appellant submitted that the Accused had been framed due to previous animosity that developed between the parents of the Accused and the parents of the victim regarding money transaction. Both families are neighbours. They had been in good relationship but due to money lending and repayment, there had been a dispute between them. In order to settle score, the Accused was framed by the parents of the victim by forcing the victim to give a complaint as though the Accused forcibly indulged in sexual intercourse with her on 13/11/2014.