RAJESH Vs. STATE

JUDGEMENT

(1.) The appellant/A1 was charged and tried before the Fast Track Mahila Court, Virudhunagar District at Srivilliputhur, for the offences u/s 417, 376 and 306 IPC and on being found guilty, the appellant/A1 was convicted and sentenced to undergo rigorous imprisonment for a period of 1 year together with a fine of Rs.10,000/-, in default, to undergo simple imprisonment for a period of three months for the offence u/s 417 IPC and sentenced to undergo rigorous imprisonment for a period of 10 years together with a fine of Rs.25,000/-, in default, to undergo simple imprisonment for a period of one year for the offence u/s 376 IPC and sentenced to undergo rigorous imprisonment for a period of 10 years together with a fine of Rs.25,000/-, in default, to undergo simple imprisonment for a period of one year for the offence u/s 306 IPC and directed the appellant/A1 to run the sentences concurrently and set off, as applicable u/s 428 Cr.P.C , was ordered. The appellant/A1, aggrieved by the said conviction and sentence, has preferred the present appeal.

(2.) For the sake of convenience, the parties are referred to by their own ranking before the trial Court.

(3.) The case of the prosecution as unfolded from the evidence available on record, is as under :-