KITTU @ CHINNAKULANDHAI AND ANOTHER .. Vs. THE INSPECTOR OF POLICE W-1 ALL WOMEN POLICE STATION, THOUSAND LIGHTS POLICE STATION. CHENNAI

JUDGEMENT

(1.) MR . M.G.L. Sankaran learned counsel for the petitioners submitted that the first petitioner (A -2) and the second petitioner (A -3) were arrested on 15.4.2005 and 11.6.2005 respectively for the alleged offence under Section 376 read with 109, I.P.C.

(2.) IT is further contended by the learned counsel for the petitioners that there are three accused in this case, A -1 was working as a Preventive Officer in the Customs. A -2 and A -3 are working as Attender and Watchman in the farm house owned by A -1.

(3.) THE case of the prosecution is that A -1 indulged in sexual assault on the victim girls involved in this case. The further case of the prosecution is that A -2 and A -3 introduced the parents of the victim girls to A -1 and A -1 represented to the parents of the victim girls that he was taking them for doing domestic work at Chennai. The parents of the victim girls voluntarily agreed to send their daughters along with A -1 for the purpose of working under A -1 as domestic servants. It is further alleged by the prosecution that A -1 brought the victim girls to farm house and indulged in sexual activities including the offence of committing rape on the victim girls.