DURAI Vs. STATE

JUDGEMENT

(1.) The appellant / sole accused was charged and tried before the learned Sessions Judge, Mahalir Neethimandram, (Fast Track Mahila Court), Thoothukudi, in S.C.No.115 of 2013, for the offences under Sections 376 r/w 511 and 506(2) IPC . The trial Court, vide the impugned judgment dated 14.07.2015, has convicted and sentenced the appellant as under :-

(2.) However, the trial Court has acquitted the appellant in respect of the offence under Section 506(2) IPC. The appellant, aggrieved by the conviction and sentence awarded by the trial Court, vide the impugned judgment referred supra, has filed the present appeal. For the sake of convenience, the appellant will be referred to as the accused.

(3.) The case of the prosecution is that on 16.02.2011, at about