P. SENTHIL KUMAR Vs. STATE

JUDGEMENT

(1.) THE sole accused in S.C. No. 169 of 2010 on the file of the learned Principal Assistant Sessions Judge, Erode is the appellant.

(2.) HE is alleged to have kidnapped and raped PW -2, a minor girl.

(3.) HE was convicted under Section 376(2)(f) I.P.C. and sentenced to 10 years R.I. and fined Rs.1,000/ - i/d 6 months R.I. However, he was acquitted from the charge under Section 366 I.P.C.