CHANDRASEKARAN Vs. STATE

JUDGEMENT

(1.) (This appeal is filed against the Judgment made in S.C.No.99/2004 dated 27.06.2005 on the file of Sessions Judge, Mahila Court, Salem.) This appeal has been preferred by the accused in S.C.No.99 of 2004 on the file of Sessions Judge, Mahila Court, Salem. The complaint was preferred by the mother of the victim girl three days after the occurrence. On the basis of the complaint, the police took up the investigation and laid the charge sheet against the accused under Sections 450 and 376 of IPC.

(2.) THE learned Judicial Magistrate, IV, Salem had taken the case on file, issued summons to the accused and on his appearance furnished copies under Section 207 of Cr.P.C. and since the case is exclusively triable by a Court of Sessions had committed the case to the Court of Sessions under Section 209 of Cr.P.C. THE learned Sessions Judge, Mahila Court, Salem on appearance of the accused had framed charges under Sections 450 and 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 has examined D.W.1, his father-in-law Chandran to show that the accused had married one Gayathri, the daughter of D.W.1 and marked Exs D1 and D2 to show that his marriage with one Gayathri was conducted in a temple and the marriage was registered before the Sub Registrar, Salem West.