MURUGAN Vs. STATE

JUDGEMENT

(1.)

(2.) THE short facts of the prosecution case relevant for the purpose of deciding this revision is that, on 30.5.1997 at about 7.00 am the accusd had committed the offence of rape on the victim girl aged 10 years at the time of the occurrence in a pumpset room in S.No.253/1 of Avarampalayam Village.

(3.) P.W.2-Kanniyammal is the mother of P.W.1. According to her, on the date of occurrence she saw her daughter at about 8.00 am after she returned from the motor pumpset. She could notice contusion at both the breast of the victim girl and when she enquired about this P.W.1 had narrated what had happened to her in the pumpset and that she preferred Ex.P.1-complaint.