SAMINATHAN Vs. STATE

JUDGEMENT

(1.) THIS appeal has been preferred by the accused in S.C.No.155 of 2003 on the file of the Additional Sessions Judge, Chidambaram,Cuddalore District.

(2.) THE case of the prosecution in a nutshell is that on 26.9.2002 between 8.00p.m., and 10.30p.m., the accused had lift the victim girl aged 12 to the field of one Pandurangan and committed the offence of rape. Copies under Section 207 of Cr.P.C. were furnished to the accused by the learned Judicial Magistrate, Parankipettai who had committed the case under Section 209 of Cr.P.C. on the ground that the case is triable only by a Court of Sessions. THE learned Additional Sessions Judge,Chidambaram on appearance of the accused had framed charge against the accused under Section 376 of IPC and when questioned, the accused pleaded not guilty.

(3.) WHEN incriminating circumstances under Section 313 Cr.P.C. were put to the accused, he would deny his complicity with the crime. He would further state that while he was taking his meals in the houe about five or six persons took him to the panchayat and also informed about the occurrence and insisted him to admit the offence and also offered Rs.50,000/- , if he admits the offence to which course he was not amenable. He would further admit that he was beaten with stick and broom stick. He would further narrate the cruelty , he met at the hands of the panchayatars.