ANBU ALIAS ANBARASU Vs. STATE

JUDGEMENT

(1.) THE appellant is the accused who was put on trial in S.C.No. 253 of 2006 on the file of the Additional Sessions Judge, Fast Track Court No.III, Poonamallee, Tiruvallur District. By the judgment dated 19.12.2006, he was found guilty of offence under Sections 366 (A), 392 r/w 397 and 376 (f) of IPC, convicted and sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1,000/- in default to undergo rigorous imprisonment for 2 years for the offence under Section 366(A) of IPC; to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.1,000/- in default to undergo rigorous imprisonment 2 years for the offence under Section 392 r/w 397 of IPC and to undergo imprisonment for life and to pay a fine of Rs. 1,000/- in default to undergo rigorous imprisonment for 2 years for the offence under Sec.376 (f) of IPC.

(2.) P.W.7 in continuation of his investigation, recorded the statement of the victim, P.W.1 and on the basis of such statement altered the case for the offence under Sections 366 (A), 392 and 376 of I.P.C. and under Section 4 (1) of the Women Harassment (Prevention) Act, prepared report, Ex.P.8. Thereafter, P.W.7 subjected the victim for medical examination as to the sexual assault if any. The victim was accompanied by a women police constable to the hospital.

(3.) IN continuation of his investigation, P.W.7 examined the formal witnesses, obtained chemical report, Ex.P.9 and upon completion of his investigation, he laid the final report on 22.03.2006 against the accused for offences under Sections 366, 376, 392 r/w 397 of IPC and under Section 4 (1) of the Women Harassment (Prevention) Act.