MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Madras High Court upholding the conviction of the appellant for offences punishable under Section 376(1) read with Section 511 of the Indian Penal Code, 1860 (in short the 'IPC') and Section 302 IPC. The appellant was sentenced to undergo rigorous imprisonment for ten years and Life Imprisonment for two offences. As noted above, fine was also imposed with default stipulation.

(3.) Sans unnecessary details the prosecution version in a nutshell is as follows: