RAVI ALIAS RAVICHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellant is the sole accused in S. C. No. 13 of 1997 on the file of the District and Sessions Judge, Udagamandalam. THE appellant has preferred the above appeal against the conviction under sections 376 and 450 ipc and sentencing him to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 100/-, in default to undergo rigorous imprisonment for one week under Section 376 IPC and to undergo rigorous imprisonment for one year and to pay a fine of Rs. 100/-, in default to undergo rigorous imprisonment for one week under Section 450 I. P. C. as per the judgment dated 9. 1. 1998.

(2.) AS per the case of prosecution, on 13. 4. 1995 at 3. 00 p. m. , the appellant (hereinafter referred to as "the accused")entered into the house of P. W. 1 Vasanthi at Door No. 927, Vasugi Nagar, aruvangadu with intend to commit rape and in the kitchen of the house, he committed rape on P. W. 1.

(3.) HEARD Mr. N. Duraisamy, learned counsel, appointed as amicus Curiae and Mr. A. N. Thambidurai, learned Government Advocate (Criminal side), appearing for the respondent/state.