BHARATHI MOHAN Vs. STATE

JUDGEMENT

(1.) THE appeal arises out of the Judgment of conviction and sentence dated 31.08.2007 made in S.C.No.414 of 2006 on the file of the learned Additional District and Sessions Judge, Fast Track Court No.1, Chengalpet, whereby, the accused was convicted for the offences punishable under Sections 336-A, 376 and 506(ii) IPC; for the offence under Section 366-A, sentenced to undergo 3 years Rigorous Imprisonment with fine of Rs.2,000/-, in default, to undergo 6 months Rigorous Imprisonment; for the offence under Section 376 IPC, sentenced to undergo 10 years Rigorous imprisonment with fine of Rs.2,000/-, in default, to undergo six months Rigorous Imprisonment; for the offence under Section 506(ii) IPC, to undergo 3 years Rigorous Imprisonment with fine of Rs.1,000/- in default to undergo 3 months Rigorous Imprisonment.

(2.) THE respondent Police filed a charge sheet against the accused stating that on 18.11.2005, at 9.30 a.m., the accused kidnapped one Jageedha, aged about 15 years, when she was proceeding to her school. The accused wrongly confined that girl in his sister's house and committed rape upon her. He also made a criminal intimidation that not to disclose about the rape to the parents, thereby, he committed offences under Sections 366-A, 376, and 506(ii) IPC.

(3.) THE learned Sessions Judge placed the incriminating evidence against the accused, but, he denied the same in toto. After considering the oral and documentary evidence, the learned Sessions Judge, convicted the accused and sentenced the accused as stated above. Aggrieved against the same, the present appeal has been preferred by the appellant.