S. PANDI Vs. THE STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 94 of 2006, on the file of the learned Sessions Judge/Mahila Court, Madurai. He stood charged for the offences under Sections 450 and 376 of the Indian Penal Code. By Judgment dated 11.05.2007, the Trial Court convicted him under Section 450 and Section 376 r/w. Section 511 of the Indian Penal Code, instead of Section 376 of the Indian Penal Code. The Trial Court imposed sentence of rigorous imprisonment for three years and to pay a fine of Rs. 1,000/- in default to undergo rigorous imprisonment for six months for the offence under Section 450 of the Indian Penal Code and to undergo rigorous imprisonment for three years and to pay a fine of Rs. 1,000/- in default to undergo rigorous imprisonment for six months for the offence under Section 376 r/w. Section 511 of the Indian Penal Code. Challenging the same, the appellant is now before this Court with this Criminal Appeal. The case of the prosecution, in brief, is as follows:--

(2.) Having considered all the above materials, the Trial Court convicted the appellant, as detailed in the first paragraph of this Judgment. That is how, the appellant is now before this Court with this Criminal Appeal.

(3.) I have heard the learned Senior Counsel appearing for the appellant, the learned Additional Public Prosecutor appearing for the respondent and also perused the records carefully.