MADAN Vs. STATE

JUDGEMENT

(1.) This present criminal appeal has been filed to set aside the conviction and sentence dated 07.06.2016 made in S.C.No.81 of 2008, on the file of the learned Fast Track Mahila Judge, Sivagangai.

(2.) The appellant is the sole accused. He stood charged for the offence under Sections 417, 376 and 506(i) of I.P.C. The accused denied all the charges and opted for trial. Therefore, he was put on trial on the charges.

(3.) After full-fledged trial, the learned Fast Track Mahila Judge, Sivagangai, found the appellant/accused guilty for the offence under Sections 417 of I.P.C., and accordingly, the appellant was convicted and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.10,000/-, in default, to undergo three months simple imprisonment. The learned Fast Track Mahila Judge, Sivagangai, had acquitted the accused for the offence under Sections 376 and 506(i) of I.P.C. Challenging the conviction and sentence, the accused is before this Court, by way of filing the present Criminal Appeal.