RAMESH Vs. STATE

JUDGEMENT

(1.) This criminal appeal is filed against the judgment of the learned Additional Sessions Judge (Fast Track Court No.I), Thanjavur, dated 19.12.2008, passed in S.C.No.361 of 2008.

(2.) The case of the prosecution is that by making false promising that the accused would marry the de facto complainant/ victim, he impregnated the victim. When this was brought to the notice of the appellant, he again promised the victim/P.W.1, that he would marry her and asked her not to abort. However, the appellant refused to marry her stating that there was no physical relationship between him and the victim. Subsequently, she gave birth to a female baby. At this stage, she filed a complaint before the respondent police against the appellant for impregnating her on a false promise. The respondent police registered a case in Cr.No.193 of 2003 under Sections 417 and 376 of IPC. After investigation, the respondent police laid a charge sheet in S.C.No.561 of 2008.

(3.) In order to prove the case of the prosecution, on the side of the prosecution 13 witnesses were examined, 12 documents were marked and 5 MOs were exhibited. After completing the prosecution evidence, when the incriminating circumstances were put before the appellant, he denied the same as false evidence. On the side of the defence, no oral and documentary evidence was produced.