BASKARAN Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed challenging the conviction and sentence passed against the appellant in S.C.No.93 of 2014 dated 22.06.2015, on the file of the learned Sessions Judge, Mahila Court, Cuddalore. In the trial Court, the appellant/accused stood charged for the offence under sections 376(1), 302 and 379 IPC. He denied the same and opted for trial.

(2.) After full pledged trial, the learned Sessions Judge, Mahila Court, Cuddalore, found the accused guilty of the offence under sections 376(1), 302 and 379 IPC, and sentenced as follows:

(3.) The relevant facts of the case, which gave rise to filing of this appeal are necessary to be recapitulated for the disposal of this appeal.