S ALBERT Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this criminal appeal is to the conviction and sentence dated 11.04.2002 passed in Sessions Case No.45 of 2002 by the Additional District and Sessions Court (Fast Track Court No.I), Tiruchirapalli.

(2.) THE epitome of the prosecution case is that the victim by name Lilly Pushpam, aged about 17 is living with her parents in Anthoniyar Koil Street, Ironputhur Village and prior to eight months, the accused has promised to marry her and made her to believe his false promise and very often he has had carnal copulation with her. Due to carnal copulation of the accused, the victim has become pregnant and the accused has given tablets to the victim and the same has been eaten by her and due to that miscarriage has occurred and ultimately the accused has refused to marry her. Under the said circumstances, the accused is said to have committed offences under Sections 376, 313 and 417 of the Indian Penal Code.

(3.) ON the side of the prosecution, PWs.1 to 12 have been examined and Exs.P1 to P11 have been marked.