MUNIRAJ Vs. STATE

JUDGEMENT

(1.) The present criminal appeal has been filed by the appellants to set aside the judgment of conviction and sentence dtd. 5/2/2019 passed by the learned Sessions Judge, Fast Track Mahila Court, Krishnagiri, in S.C.No.135 of 2016.

(2.) The appellants are arrayed as Accused Nos.1 and 2 in the above referred case. They stood charged for the offence under Ss. 506(i), 354, 376(2)(l) of IPC. By judgment dtd. 5/2/2019, the learned Sessions Judge, Fast Track Mahila Court, Krishnagiri, came to the conclusion that the appellants are found guilty under Ss. 450, 506(i), 354(B), 376(2)(l) and 376(2)(n) of IPC, convicted and sentenced them as follows:

(3.) The case of the prosecution is as follows: