XAVIER THOMAS Vs. THE STATE

JUDGEMENT

(1.) THE sole accused, who stood charged for the commission of the offences under Sections 376, 450 and 506(i) IPC and convicted for the commission of the offences under Sections 376(2)(f) and 506(i) IPC by the trial Court, has filed this appeal.

(2.) THE trial Court, vide judgment dated 01.03.2007, made in S.C.No. 151 of 2006 has convicted and sentenced the appellant/accused as follows;

(3.) THE facts leading to the filing of this appeal briefly stated are as follows;