SIVAKUMAR Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Neither my husband told me that he has been convicted by the Court and he had to suffer life imprisonment nor my cousin sister told me that she is one of the partners responsible for sending my husband to jail and for the mistake committed by both of them, punishment has been imposed upon me and my minor son.- This is the statement of the wife of the accused, the real victim of the crime committed by the husband and the cousin sister, thereby giving birth to a child.

(2.) Who is the victim of the crime committed by the accused Is it the wife and the two children, who are the legal heirs of the accused Is it the so called victim girl and her child fathered by the accused

(3.) It is the case of the prosecution that the accused, who is the husband of one Selvi had illicit intimacy with the cousin sister of his wife, namely, minor victim (name changed) had illegal intercourse with the victim with a promise of marriage. On account of the intercourse, she became pregnant and the parents came to know about the pregnancy only after seven months of her pregnancy. The parents wanted the Doctor to abort the foetus, but the Doctor refused to abort. Only thereafter, the father of the victim girl preferred a complaint before Lalgudi All Women Police Station.