(1.) Challenge in this criminal appeal is to the conviction and sentence dated 29.4.2015, passed in Sessions Case No. 153 of 2014, by Mahalir Needhimandram, Chennai.
(2.) The nibble of the case of the prosecution is that the victim is one of the daughters of the defacto complainant and at the time of occurrence, she is aged about 16. The accused is an uncle of the victim. Both the accused and his wife, by name, Valarmathi, are residing in a house bearing Door No. 14/13, Jaganathapuram 3rd Street, Chetpet, Chennai -31. On 5.5.2013, at about 10.00 a.m., while the wife of the accused has gone out from the house, he asked the victim to come to his house for the purpose of washing clothes and accordingly, the victim has gone there, after finishing work, the accused has threatened the victim and has had sexual intercourse with her. On 12.5.2013 and 26.5.2013, the accused has continued sexual intercourse with victim and due to that she has become pregnant. After occurrence, the mother of the victim, as defacto complainant, has given a complaint and the same has been registered in Crime No. 727 of 2013.
(3.) On receipt of the complaint, the investigating officer, viz., P.W. 16, has taken up investigation, examined connected witnesses and also made arrangements for conducting medical examination both to the accused and victim. After completing investigation, has laid a final report on the file of the trial Court and the same has been taken on file in Sessions Case No. 153 of 2014.