VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) This appeal by special leave is directed against the judgment and order dated 11-4-2007 passed by a learned Single Judge of the High Court of Kerala at Ernakulam in Crl. Appeal No. 1653 of 2003 whereby the conviction of the appellant-accused under Section 376 IPC has been upheld. However, the sentence of imprisonment has been reduced from five years' to three Arising out of SLP (Crl.) No. 7042 of 2007. From the Judgment and Order dated 11-4-2007 in CRLA No. 1653 of 2003 of the High Court of Kerala at Ernakulam years' RI and the fine and default sentence imposed by the Addl. Sessions Court, Fast Track (Ad hoc I), Kozhikode has been maintained.