GOVINDA REDDY Vs. STATE

JUDGEMENT

(1.) This is revision filed by the petitioner, challenging the judgment in C.A. No. 58 of 1991, on the file of Sessions Court, Chengalpattu M.G.R. District confirming the judgment rendered in SC No. 51 of 1984, on the file of Additional Assistant Sessions Judge, Chengalpattu, convicting him for an offence under S. 376, IPC and sentencing him to undergo R. I. For 7 years.

(2.) The short facts that could be discerned form the materials produced by the prosecution could be summarised as follows :-P.W. 1 Jeganathan is working as a diver in Simsom Co. His sister P.W. 2 Sussistra a 22 years girl was working in Kalpana Lamp Madhavaram, as a machine operator. P.W. 1 Jeganathan P.W. 2 Susitra have been residing along with their mother in the same house. The father of P.W. 1 and 2 died in the year 1961. Thereafter, P.W. 1, Jeganathan, as the head of the family has been looking after the mother and sister P.W. 2.

(3.) The working hours for P.W. 2 are between 8.30 a.m. and 5-00 p.m. on Sundays, if P.W. 2 has been asked to do over time work, she would come home late. The revision Petitioner Govinda Reddy was Supervisor in the said Company, under whom P.W. 2 was working.