SANTHOSH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the Appellant/Accused in Sessions Case No.84 of 2012 on the file of learned Sessions Judge, Magalir Neethimandram (Fast Track Mahila Court) Vellore, assailing the Judgment passed by the Trial Court on 18/5/2016 in which he was convicted and sentenced to undergo Rigorous Imprisonment for seven years with Fine of Rs. 2,000.00 for the offence under Sec. 376 of 'the Indian Penal Code, 1860' [hereinafter referred to as 'IPC' for the sake of brevity], in default, to undergo two months' Simple Imprisonment.

(2.) The case of the Prosecution, in brief, is as follows:

(3.) The points that arise for consideration in this Criminal Appeal are as follows: