NAGARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the Judgment, dated 26.03.2012 made in S.C.No. 103 of 2009, passed by the learned Sessions Judge, Mahalir Needhimandram, Coimbatore, convicting and sentencing the appellant for the offence under Section 376 of IPC.

(2.) The case of the prosecution in nutshell are as follows:-

(3.) P.W.1-Rajeswari, sister of the victim preferred a complaint/Ex.P1 before the Police Station. P.W.15-Head Constable, on receipt of the complaint, registered a case in Crime No. 323 of 2008 for the offence under Section 376 IPC and forwarded the same to P.W.16-Investigation Officer. P.W.16 proceeded to the place of occurrence and observed the place of occurrence and prepared Rough Sketch and Observation Mahazar, marked as Exs.P9 and P3 respectively. On 22.04.2008 about 12 noon, P.W.16 arrested the accused near a TASMAC shop at Manikkapuram Road, Palladam and on completion of investigation, filed a final report.