C ARMUGAM Vs. STATE BY MICO LAYOUT POLICE

JUDGEMENT

(1.) The appellant was sole accused in Special Criminal Case No.266/2014 on the file of the Rs.Additional City Civil and Sessions Judge, Bengaluru, wherein the appellant/accused was convicted for the offences punishable under Sections 376 and 506 of the IPC and sentenced to undergo imprisonment for life for the offence punishable under Section 376 of the IPC and to pay a fine of Rs.5,000/-, in default of payment of fine, he shall further undergo simple imprisonment for a period of three months and also sentenced to undergo one year for the offence punishable under Section 506 of the IPC vide judgment dated 21.10.2016. Being aggrieved by the same, the appellant has filed this appeal by questioning the validity of the judgment of the trial Court on various grounds.

(2.) We have heard the learned counsel for the appellant and the learned Additional State Public Prosecutor for the State.

(3.) Before adverting to the grounds urged by the learned counsel for the appellant, it is worth to mention the brief facts of the prosecution case;