MURUGADOS Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 6.10.2010 made in SC.No.162/2010 by the learned Principal Sessions Judge, Villupuram, thereby convicting and sentencing the Appellant/accused for the offence under Section 376(2)(f) read with 511 of IPC to undergo 10 years Rigorous Imprisonment and to pay a fine of Rs.25,000/-, in default to undergo two years Rigorous Imprisonment.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in SC.No.162/2010 by the learned Principal Sessions Judge, Villupuram and necessary charges were framed. In order to bring home the charges against the accused, the prosecution examined as many as 9 witnesses (PW.1 to PW.9) and also marked Exs.P1 to P9. On completion of the evidence on the side of the prosecution, the accused was questioned under Section 313 Cr.PC as to the incriminating circumstances found in the evidence of prosecution witnesses and the accused has come with the version of total denial and stated that he has been falsely implicated in this case. The court below, after hearing the arguments advanced on either side and looking into the materials available on record, found the accused/appellant guilty and awarded punishments as referred to above, which is challenged in this Criminal Appeal.