RAMESH Vs. STATE

JUDGEMENT

(1.) The appellant, who was the sole accused, stood charged and convicted for the offence under Section 376 (2) IPC and sentenced to undergo life imprisonment and pay a fine of Rs.5,000/- in default to undergo rigorous imprisonment for a period of six months in S.C.No.7/2012 dated 29.01.2014 on the file of Fast Track Mahila Court, Udagamandalam District at Ooty. To set aside the aforesaid judgment and conviction rendered by the trial Court, the appellant has come before us.

(2.) Prosecution's version:

(3.) Before the trial Court, the prosecution has examined 19 witnesses while the appellant examined his wife as the defence witness to show that on the date of incident, he was at his home with her. The prosecution has marked Exs.P1 to P33 and M.Os.1 to 11 while on behalf of the appellant, Ex.D1 has been marked, which is the letter sent by the wife of the appellant to the Court seeking his release as he was languishing for about 21 months.