PALANISAMY Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the appellant / sole accused in S.C. No.326 of 2014 on the file of Sessions Judge, Mahila Court, Salem, assailing the judgment passed by the trial court on 22/2/2018, in which he was convicted for the offence under Sec. 376(1) of 'The Indian Penal Code, 1860' (hereinafter referred to as 'IPC' for the sake of brevity and convenience) and sentenced to undergo seven years rigorous imprisonment with a fine of Rs.10,000.00, in default, to undergo six months simple imprisonment and also ordered to pay the entire fine amount of Rs.10,000.00 as compensation to the victim under Sec. 357(1) of Code of Criminal Procedure [hereinafter referred to as "Cr.P.C." for the sake of brevity and convenience]

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

(3.) The points that arise for consideration in this appeal is as follows: