RAJAMANIKAM Vs. STATE

JUDGEMENT

(1.) The sole accused in a case of rape, who stood charged under Section 342, 384, 366 and 376(2)(a)(1), found guilty under all those charges and sentenced to undergo one year RI with a fine of Rs.1000/- in default 1 month RI under Section 342 IPC, 2 years RI with a fine of Rs.1000/- in default 1 month RI under Section 384 IPC, 10 years RI under Section 366 IPC and 10 years RI along with a fine of Rs.5000/- in default 5 months RI under Section 376(2)(a)(1) IPC, has brought forth this appeal.

(2.) The short facts necessary for the disposal of this appeal can be stated thus:

(3.) In order to prove the charges levelled against the accused, the prosecution has examined 32 witnesses and marked 42 exhibits and three M.Os. On completion of the evidence on the side of the prosecution, the accused was questioned under Section 313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses, which the accused/appellant denied as false. No defence witness was examined. On consideration of the rival submissions made and scrutiny of the materials available, the trial court found the accused guilty under Sections 342, 384, 366 and 376(2)(a)(1) IPC and sentenced to undergo imprisonment as referred to above. Hence, the appellant has brought forth this appeal.