JAYAVELU Vs. STATE

JUDGEMENT

(1.) THE appellant herein who is an accused in S.C.No,221 of 2006 and in S.C.No,222 of 2006 on the file of the Sessions Court, Mahalir Neethimandram, Chennai, stands convicted in S.C.No,221 of 2006 for offence under Section 376(1) and 506(2) IPC and sentenced to undergo seven years rigorous imprisonment and to pay a fine of Rs.25,000/- in default to undergo two years rigorous imprisonment and he is also sentenced to undergo rigorous imprisonment for one year and out of the fine amount imposed, a sum of Rs.20,000/- is ordered to be deposited in fixed deposit as compensation for the child/Soundarya born to the Victim P.W.2 and he stands convicted in S.C.No,222 of 2006 for the offences under Section 366-A, 376(1) and 506(2) IPC and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs.25,000/- in default to undergo two years rigorous imprisonment for the offence under Section 376(1) IPC and he is sentenced to undergo seven years rigorous imprisonment and to pay a fine of Rs.10,000/- in default to undergo rigorous imprisonment for one year and he is sentenced to undergo imprisonment for one year for the offence under Section 506(2) IPC and from the fine amount, a sum of Rs.30,000/- to be paid as compensation to the victim P.W.5 and the sentence of imprisonment in both the cases are to run concurrently and also the sentence of imprisonment in S.C.No,221 of 2006 are to run concurrently with the sentence of imprisonment imposed in S.C.No,222 of 2006. Aggrieved by the said conviction and sentence, the appellant herein has preferred the two criminal appeals in C.A.Nos. 805 and 806 of 2006.

(2.) THOUGH the trial Court has delivered a separate Judgments in both the cases, this Court is delivering a common Judgment, since both the cases arise out of one complaint given by P.W.1, mother of the victims/P.Ws.2 and 5.

(3.) ON 10.10.2005, P.W.1 went to Saidapet Police Station and gave a complaint. As no action was taken by the police, she gave complaint to the Commissioner of Police and she was advised to give complaint to the All Women Police Station, Mylapore. ON 25.10.2005, she went to All Women Police Station, Mylapore and gave complaint Ex.P.1.