T. GANDHI Vs. STATE

JUDGEMENT

(1.) THE criminal appeal arises out of the judgment of conviction and sentence, dated 22.10.2009 made in S.C.No. 34 of 2009 on the file of the learned Principal Sessions Judge, Krishnagiri, whereby the accused was convicted for the offence under Section 376(ii)(f) IPC and sentenced to undergo ten years simple imprisonment and to pay a fine of Rs.1,000/ -, in default, to undergo three months simple imprisonment and convicted for the offence under Section 506(ii) IPC and sentenced to undergo one year simple imprisonment and to pay a fine of Rs.500/ -, in default, to undergo one month simple imprisonment. The sentences are ordered to run concurrently. Against which, the present appeal has been filed.

(2.) THE case of the prosecution is as follows:

(3.) CHALLENGING the conviction and sentence passed by the trial Court under Sections 376(2)(f) and 506(ii) IPC, the present appeal has been preferred by the accused/the appellant herein.