G. MUTHUVEL Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.202 of 2005 on the file of the learned Assistant Sessions Judge, Kovilpatti. He stood charged for offences under Sections 342, 377, 376 and 506(i) IPC. The trial Court by judgment dated 16.10.2012, found him guilty under all the charges and sentenced him to undergo rigorous imprisonment for one year and to pay Rs.1,000/-, in default, to undergo simple imprisonment for one month for offence under Section 342 IPC; to undergo rigorous imprisonment for ten years and to pay a fine of Rs.50,000/-, in default, to undergo simple imprisonment for six months for the offence under Section 377 IPC; to undergo rigorous imprisonment for ten years and to pay a fine of Rs.1,00,000/-, in default, to undergo simple imprisonment for six months for offence under Section 376 IPC and to undergo rigorous imprisonment for one year and to pay a fine of Rs.3,000/-, in default, to undergo simple imprisonment for one month for the offence under Section 506(i) IPC. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

(2.) The case of the prosecution in brief is as follows:

(3.) Based on the above materials, the trial Court framed charges as narrated in the first paragraph of the judgment and the accused denied the same. In order to prove the case of the prosecution, as many as 19 witnesses were examined, 7 documents were exhibited on the side of the prosecution.