LAWS(MAD)-2016-1-28

MANIKANDAN Vs. THE STATE

Decided On January 06, 2016
MANIKANDAN Appellant
V/S
THE STATE Respondents

JUDGEMENT

(1.) The convictions and sentences dated 22.03.2007 passed in Sessions Case No.42 of 2006 by the Chief Judicial Magistrate/Assistant Sessions Judge, Villupuram are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that prior to six months from 18.09.2004, the first accused and prosecutrix have loved each other. The first accused has given promise of marrying her. On the basis of assurance given by the first accused, both of them have had carnal copulation on many occasions and subsequently he refused to marry the prosecutrix. On 17.09.2004, the accused 2 and 3 have hurled invectives by using filthy words against the prosecutrix and further the second accused has also threatened her. After occurrence, the prosecutrix has given a complaint and the same has been registered in Crime No.200 of 2004. The complaint given by the prosecutrix has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigating Officer, viz., P.W.12 has taken up investigation, examined connected witnesses and also made arrangements for conducting medical examination to both the first accused and prosecutrix and after completing the investigation, laid a final report on the file of the Judicial Magistrate Court No.2, Villupuram and the same has been taken on file in P.R.C.No.25 of 2005.