(1.) This appeal is directed against the conviction and sentence imposed by the learned Assistant Sessions Judge. Tiruvellore, in S. C. No. 154/91 for the offence under Sec. 376 Indian Penal Code to undergo rigorous imprisonment for 10 years and also to pay a fine of Rs. 2,000.00
(2.) The prosecution case is as follows :
(3.) After the, evidence was over, the accused was questioned under Sec. 313 Code of Criminal Procedure to explain the incriminating circumstances found against him in the evidence. The appellant denied his complicity in the crime. The learned Assistant Sessions Judge, Thiruvellore, after considering the evidence, has found that the prosecution has established the offence against the appellant and therefore convicted and sentenced him to undergo rigorous imprisonment for 10 years. Therefore, the accused has come forward with this appeal.