TIOFILO EVANGELIO MORAES @ MORIES Vs. STATE

JUDGEMENT

(1.) Feeling aggrieved with a judgment and order dated 13/05/2014 passed by the Additional Sessions Judge, Margao in Sessions Case No.20/2013 by which the appellant has been convicted of an offence punishable under Section 376(2)(l) of IPC and sentenced to undergo rigorous imprisonment for ten years, the present appeal is filed.

(2.) Facts of the case are as follows:

(3.) On 23/06/2013, at around 11.30 hrs., the prosecutrix went to collect coconut in a nearby coconut plantation. The appellant noticing the prosecutrix alone intercepted her at the coconut plantation and committed forcible sexual intercourse with her. After committing rape, he left the spot by extending threats of dire consequences if she discloses anyone about the incident. It is an admitted fact that the incident was witnessed by cousin of the prosecutrix namely PW3 Jose Moura, who also happens to be a close friend of the appellant.