THESAPPAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Appellant/Accused No. 1 is one of the accused, who stood trial in case tried by learned Sessions Court, Nagapattinam in S.C. No. 80 of 2009. While the second accused stands acquitted, this Appellant/Accused No. 1 stands convicted for offences under Sections 376 and 302 IPC and sentenced to undergo life imprisonment and fine of Rs. 20,000/- i/d 3 years S.I. for the offence under Section 302 IPC and to undergo life imprisonment and fine of Rs. 20,000/- i/d 3 years S.I. for the offence under Section 376 IPC. The prosecution case is as follows:

(2.) On appreciation of evidence and materials placed before it, the Trial Court convicted the 1st accused and sentenced him as above stated.

(3.) We have heard the learned counsel for the Appellant/Accused No. 1 and the learned Additional Public Prosecutor.