(1.) THIS appeal has been preferred by the accused in s. C. No. 35 of 2003 on the file of the Additional Sessions Judge, Hosur. The accused has been charged under Sections 450 of IPC and 376 (2) (f) of IPC for having committed an offence of rape against the victim girl P. W. 1.
(2.) THE learned Judicial Magistrate No. 2, has taken cognizance of the offence and issued summons to the accused, on his appearance furnished copies under Section 207 of Cr. P. C. since the case is exclusively triable by the Court of Sessions, the learned Sessions Judge has committed the case to the Court of Sessions. THE learned Additional Sessions Judge, Hosur, on the appearance of the accused framed charges under Sections 450 of IPC and 376 (2) (f) of IPC and when questioned, the accused pleaded not guilty.
(3.) WHEN incriminating circumstances under Section 313 cr. P. C. were put to the accused, he would deny his complicity with the crime.