LAWS(MAD)-2011-8-175

M ANWAR Vs. DIRECTOR GENERAL OF POLICE

Decided On August 24, 2011
M.ANWAR Appellant
V/S
DIRECTOR GENERAL OF POLICE, CHENNAI Respondents

JUDGEMENT

(1.) The appellants are the accused in S.C.No.181 of 2002 on the file of the learned Additional Sessions Court, (Fast Track Court), Ariyalur. The first appellant has been convicted under Section 376 I.P.C and sentenced to undergo R.I for seven years and to pay a fine of Rs.5,000/- in default to undergo S.I for six months and convicted under Section 417 I.P.C to undergo R.I for one year and to pay a fine of Rs.1000/- in default to undergo S.I for one month and the appellants 2 and 3 have been convicted under Section 417 I.P.C read with 109 I.P.C and sentenced to undergo R.I for one year and to pay a fine of Rs.2,000/- in default to undergo S.I for one month. Challenging the said conviction and sentence, the appellants are before this Court with this appeal.

(2.) The case of the prosecution in brief is as follows:

(3.) I have heard the learned counsel for the appellants and the learned Government Advocate (Crl.side) and also perused the records carefully.