NARI Vs. STATE

JUDGEMENT

(1.) The sole accused in the Sessions Case in S.C. No. 48 of 2015 on the file of the learned Additional Sessions Judge, Fast Track Manila Court, Ariyalur seeks suspension of his sentence of imprisonment. In the said Court, after trial, the accused was convicted and sentenced as under:-

(2.) P.W.-1/Victim, a minor girl, is the daughter of P.W.-6. On the occurrence day, she is stated to have been kidnapped by the accused in a Car. She was wrongfully restrained, confined in the Car intending to outrage her modesty. And she was subjected to sexual harassment. The Trial Court mainly relying on the evidence of victim, her father and medical evidence, convicted and sentenced the accused as already stated.

(3.) According to the learned counsel for the petitioner, due to prior enmity, the accused has been implicated in this case. The victim's oral evidence has not been substantiated by the medical evidence. There are many material contradictions in the evidence of the prosecution witnesses. To wreck vengeance against the accused P.W.-11 was instrumental in foisting this case against the accused. There is prima facie case in favour of the petitioner. He is in jail for a longtime. In the circumstances, he may be granted appeal bail.