SWAMI ALIAS RAMAKRISHNAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 03.09.2004 passed in SC.No.11/2004 by the learned Additional District and Sessions Judge, Uthagamandalam, Nilgiris District, convicting and sentencing the Appellant/accused for the offence under Section 376 of IPC to undergo ten years Rigorous Imprisonment and to pay a fine of Rs. 10,000/-, in default to undergo one year Rigorous Imprisonment and for the offence under Section 506(2) of IPC to undergo one year Rigorous Imprisonment and to pay a fine of Rs. 1,000/-, in default to undergo 3 months Rigorous Imprisonment and for the offence under Section 417 of IPC to undergo one year Rigorous Imprisonment and to pay a fine of Rs. 1000/-, in default to undergo three months Rigorous Imprisonment and ordering the all the sentences to run concurrently.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in SC.No.11/2004 on the file of the learned Additional District and Sessions Judge, Uthagamandalam, Nilgiris District and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 11 witnesses (PW.1 to PW.11} and also relied on Exs.P1 to P19. On side of the defence, Doctor Saraswathi Mani was examined as DW.1.