SRINIVASAN Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) The appeal is filed by the appellant/1st accused against the judgment of conviction and sentence made in S.C.No.280 of 2014 on the file of the District Mahila Sessions Court, Cuddalore by order dtd. 26/9/2017. The appellant was convicted for offences under Sec. 376 (1) and 417 IPC. For the offence under Sec. 376 (1) IPC, he was sentenced to undergo R.I. for 10 years and to pay a fine of Rs.5,000.00, in default, 1 year R.I., and for the offence under Sec. 417 IPC, he was sentenced to undergo R.I., for 6 months.

(2.) The brief facts of the case are that:

(3.) The trial Court on appreciating the oral and documentary evidence on the side of the prosecution viz., PW1 to PW9 and Exs.P1 to P8, held the appellant herein guilty of offence under Sec. 417 IPC and 376(1) of IPC and sentenced him as stated above.