(1.) THE accused, who has been convicted under Section 376 IPC and also under Section 417 IPC by the learned Additional Sessions Judge, (FTC), ariyalur, is the appellant herein.
(2.) THE short facts of the case of the prosecution is that under the pretext of marriage the accused had cohabited with the victim girl p. W. 1 on very many occasions which attracted an offence under Section 417 and 376 IPC.
(3.) P. W. 1 is the victim girl. Even according to her, her age at the time of the occurrence was about 22 years. She would admit that the accused also belongs to the Keeraperambalur village and that both of them are lovers for the past one year and that the accused had promised to marry her and some six months prior to the date of her deposition while she was taking bath in a motor pumpset belonging to one Jothi, the accued had forcibly committed the offence of rape and after committing the offence, he had promised to marry her and only under such circumstance, she did not reveal the incident to any one else. According to her, she became pregnant and that she informed the same to the accused on 27. 1. 2004 at about 5. 30 pm. Thereafter, the accused had informed her that his parents are not willing for the marriage and he suggested that both of them can ran away from the village. As decided earlier, at about 5. 30 am on the following day, she went and waited in the place suggested by the accused, but the accused did not turn up. Hence, she preferred ex. P. 1-complaint.