MIRTHAGAI ALI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant/accused has preferred this appeal challenging his conviction and sentence passed by the learned IV Additional Sessions Judge, Chennai, in S. C. No. 341 of 1996 by the judgment dated 19-12-1997 convicting the appellant under Section 376 I. P. C. and sentencing him to undergo two years rigorous imprisonment and to pay a fine of Rs. 5000.00, in default, to undergo six months rigorous imprisonment and also convicting the appellant under Section. 506 (ii) I. P. C. and sentencing him to undergo one year rigorous imprisonment and to pay a fine of Rs. 2,500.00, in default, to undergo three months rigorous imprisonment.

(2.) This is an unfortunate case wherein, the accused is alleged to have committed the offence of sexual assault inside a sacred place viz., Dharga.

(3.) The accused faced the trial in the following backdrop :