PAUL PAZHAM Vs. STATE

JUDGEMENT

(1.) THE sole accused in Sessions Case No. 468 of 2002 disposed of by the Mahila Court Tirunelveli, by judgment, dated 08.02.2006 is the appellant in this appeal. He was prosecuted before the trial Court for alleged offences punishable under Sections 450 IPC and 376 IPC.

(2.) THE learned trial Judge upon consideration of the evidence held the prosecution to have proved the charges against the appellant/accused beyond reasonable doubt and accordingly, convicted the appellant herein/accused holding him guilty of the above said offences with which he stood charged with the following punishments: - Section Punishment 450 IPC Rigorous Imprisonment for 7 years and a fine of Rs.5,000/ - with a default sentence of 2 years Rigorous Imprisonment 376 IPC Rigorous Imprisonment for 7 years and a fine of Rs.5,000/ - with a default sentence of 2 years Rigorous Imprisonment

(3.) THE case of the prosecution, in brief, is as follows: