R. RAM NIVAS Vs. STATE

JUDGEMENT

(1.) THE conviction and sentence dated 07 -04 -2015 passed in S.C. No. 211 of 2014 by the Magalir Neethi Mandram, Chennai are being challenged in the present criminal appeal.

(2.) THE sum and substance of the case of the prosecution is that the prosecutrix has served in Toy shop of the accused, which situates in Rattan Bazaar, Chennai. On 01 -09 -2013, at about 11:00 a.m., the accused has put off light and promised to love prosecutrix and all of a sudden, he caught hold of her hands and subsequently, deflowered her. On the date of occurrence, the prosecutrix has given the complaint, in question and the same has been registered in Crime No. 2 of 2013. The complaint alleged to have been given by the prosecutrix has been marked as Ex -P1.

(3.) THE Judicial Magistrate No. VII, George Town after knowing the facts that the offence alleged to have been committed by the accused is triable by Sessions Court has committed the case to Magalir Neethi Mandram, Chennai and the same has been taken on file in Sessions Case No. 211 of 2014. The Trial Court after hearing both sides and upon perusing the relevant documents has framed the charge against the accused under Section 376 read with 511, IPC and the same has been read over and explained to him. The accused has denied the charge and claimed to be tried.