(1.) The present Criminal Appeal has been filed to set aside the judgment of conviction and sentence dated 25.10.2013 passed in S.C. No. 2 of 2013 by the learned Sessions Judge, Fast Track Mahila Court, Ariyalur.
(2.) The Appellant is the sole accused. He stood charged for the offence under Sections 376 and 506(i) of the Indian Penal Code, 1860. By judgment dated 25.10.2013, the learned Sessions Judge, Fast Track Mahila Court, Ariyalur convicted the Accused under Section 376 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs.10,000/- in default to undergo one year rigorous imprisonment. He is acquitted for the charge under Section 506(i) of the Indian Penal Code. Challenging the said conviction and sentence, the Accused is before this Court by filing the present Criminal Appeal.
(3.) The case of the prosecution in brief is as follows:-