EMARAJAN Vs. THE STATE

JUDGEMENT

(1.) THE appellant is the sole accused, in S.C. No. 506 of 2007 on the file of Mahila Court, Tirunelveli and he stood charged and tried for the commission of offences under Sections 376 and 417 IPC. The trial Court vide judgment dated 11.11.2011 has convicted him for the commission of the said offences and imposed the following sentence:

(2.) THE facts leading to the filing of this appeal, narrated in brief, are as follows:

(3.) THE trial Court, on consideration of oral and documentary evidence and other materials, found him guilty for the commission of offences under Sections 376 and 417 IPC and imposed the sentence of imprisonment as stated above.