N.GOVINDARAJ Vs. STATE

JUDGEMENT

(1.) This Revision Petition has been preferred challenging the judgment dated 31.10.2011 passed by the learned Additional District and Sessions Judge (FTC), Tirupattur, Vellore District in Crl.A.No.47 of 2011.

(2.) It is the case of the prosecution that the revision petitioner deflowered Muthu (PW1), on the promise of marrying her and thereafter, reneged.

(3.) On the complaint (Ex.P1) dated 09.08.2006 given by the victim/ Muthu (PW1), Jamunarani (PW11), Sub Inspector of Police, registered a case in Crime No.21 of 2006 on 09.08.2006 under Sections 417 , 420 and 506(II) IPC and prepared the printed FIR (Ex.P6). The petitioner and the victim/Muthu (PW1) were sent for medical examination. Dr.Kumaravel (PW8), examined the petitioner and issued Medical Certificate (Ex.P2), stating that he is capable of having sexual relationship. Similarly, Dr.Meenakshi (PW9), examined the victim/Muthu (PW1) and issued a Medical Certificate (Ex.P3). Since the victim/Muthu (PW1) had delivered a child, DNA profiling was done for the petitioner, the victim/Muthu (PW1) and the child and the DNA Report (Ex.P5) shows that, the petitioner had fathered the child. After completing the investigation, Final Report was filed in C.C.No.422 of 2006 before the Judicial Magistrate No.II, Tirupattur against the petitioner for the offences under Sections 417 and 506(II) IPC.