MAYAVAN ALIAS RAVI RAUYA Vs. STATE

JUDGEMENT

(1.) The appellants/A1 and A2 were convicted for the offences under Sections 363, 366 and 376(2)(g), I.P.C. and sentenced to undergo R.I. for two years and to pay a fine of Rs. 1,000/- each for the offence under Section 363, I.P.C.; R.I. for three years and to pay a fine of Rs. 1,000/- each for the offence under Section 366, I.P.C. and R.I. for 10 years and to pay a fine of Rs.3,000/- each for the offence under Section 376(2)(g), I.P.C. and the sentences were directed to run concurrently. Aggrieved by the above conviction and sentence, both the accused (A1 and A2) have filed this appeal before this Court.

(2.) The facts of the case in short are as follows :-

(3.) After charges were framed against all the three accused, the trial went on. During the course of trial, on the side of prosecution, P.Ws. 1 to 14 were examined, Exs. P1 to P33 were filed and M.Os. 1 to 10 were marked.