NAGARAJ Vs. STATE

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction and order of sentence passed by the learned Sessions Judge, Mahila Court, Salem, dated 27.03.2013 in S.C.No.225 of 2010 thereby convicting the appellant under section 376(i) IPC and sentenced to undergo 10 years rigorous imprisonment and to pay a fine of Rs.1,00,000/-, in default, to undergo one year simple imprisonment.

(2.) The gist of the case in a nutshell is as follows:

(3.) To substantiate the charges levelled against the accused/appellant, the prosecution examined 10 witnesses and marked 23 documents and no material objects were marked. On the side of the defence no witness was examined and no exhibits and no material objects were marked. The accused was questioned under section 313 Cr.P.C. as to the incriminating circumstances found in the prosecution case. He denied them as false. After hearing the arguments on both sides and on scrutiny of the available materials on record, the trial Court passed the judgment of conviction and order of sentence as stated above. Hence, this appeal at the hands of the appellant.