PRABHAKARAN Vs. STATE

JUDGEMENT

(1.) The accused found guilty of offence under sec. 376 (1) of I.P.C by the Trial Court in S.C.No.441/2005 and sentenced to undergo 7 years R.I and to pay fine of Rs.5000.00 in default, to undergo further period of 3 months R.I. The Criminal Appeal in C.A.No.10/2009 preferred before the Appellate Court was dismissed, confirming the conviction and sentence imposed by the trial Court. Being aggrieved by that, the present Revision Case is filed.

(2.) The background facts:-

(3.) The Trial Court, on appreciating the evidence placed by the prosecution held the accused guilty of offence under Sec. 376(1) of I.P.C and sentenced to undergo 7 years R.I and to pay fine of Rs.5000.00 in default, three months R.I.