MARIAMMAL Vs. GANESAN

JUDGEMENT

(1.) This Criminal Revision is directed against the judgment passed by the Assistant Sessions Judge, Tuticorin, in S.C.No.81 of 2007, dated 11.02.2008.

(2.) According to the prosecution, on 011.2003 at night, the accused has gone to the house of one Chellammal, where the victim is there and on giving false promise to marry her, he raped her. Then on 04.11.2003, the accused kidnapped her and kept in his grand-mother's house from 04.11.2003 to 03.11.2002 and during that period many times he committed raped on her. The Inspector of Police attached to Santhankulam Police Station has filed a final report against the accused under Sections 366(A) and 376 IPC.

(3.) In the trial court, on the side of the prosecution, 10 witnesses were examined and 14 documents and 5 material objects were marked. On the side of the accused, no witness was examined and no document was marked. When the accused was questioned about the incriminating circumstances, he denied the same.