KANNAN Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal is arising out of the judgment of conviction and sentence, dated 30.03.2007 passed in S.C. No. 101 of 2006 by the Assistant Sessions Judge cum Chief Judicial Magistrate, Nagercoil, Madurai, to set aside the conviction and sentence and acquit the appellant, whereby the appellant/accused was found guilty for the offences under Sections and convicted and sentenced to undergo 7 years rigorous imprisonment and to pay a fine of Rs. 10,000/ - in default to undergo one year rigorous imprisonment for the offence under Section 363 of I.P.C. and also convicted and sentenced to undergo 10 years rigorous imprisonment and to pay a fine of Rs. 20,000/ - in default to un ergo one year rigorous imprisonment for the offence under Section 376 of I.P.C.

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

(3.) ON considering the oral and documentary evidence, the learned Sessions Judge found the accused was guilty for the offence under Sections 363 and 376 of I.P.C. convicted and sentenced him as stated above. Challenging the said judgment of conviction and sentence, he filed the present appeal.