VELLAPANDI Vs. STATE

JUDGEMENT

(1.) Vellapandi, the appellant herein has filed this appeal challenging the conviction for the offence under Section 376(2)(g), I.P.C. and sentence of rigorous imprisonment for 10 years and a fine of Rs. 500/-, in default, to undergo rigorous imprisonment for six months.

(2.) The accusation is that the appellant and two others on 16-3-1986 at about 2.00 p.m. in Thottakudi village near Poonakudi Karuva forest, committed a gang rape on the victim girl Kalvi alias Kalvi Lakshmi aged about 18 years.

(3.) On behalf of prosecution, P.Ws. 1 to 8 were examined, Exs. P1 to P11 and M.Os. 1 to 5 were marked. On the side of the accused, Exs. D1 to D7 were marked.