STATE OF TAMIL NADU Vs. RAVI

JUDGEMENT

(1.) This appeal is preferred by the State of Tamil Nadu against the judgment and order dated 8.7.1999 passed by the High Court. The respondent-accused Ravi @ Nehru was convicted by the Trial Court for an offence under Section 376 IPC and sentenced to seven years rigorous imprisonment and a fine of Rs.2, 500/- and in default to undergo rigorous imprisonment of 2 years. Aggrieved thereby he preferred Criminal Appeal No.768 of 1992 before the High Court. The High Court by the impugned judgment and order has set aside the order of conviction and acquitted the accused. Hence this appeal by special leave.

(2.) Briefly stated the prosecution's case is as follows:-

(3.) PW-5 Dr. Lakshmanan examined the accused on 24.10.1989 at about 12.30 p.m. and found the following injuries on him:-