MOHAN Vs. STATE BY THE INSPECTOR OF POLICE, SHOLINGHUR POLICE STATION, VELLORE DISTRICT (CR.NO.14 OF 2012)

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.86 of 2012 on the file of the learned II Additional District and Sessions Judge, Vellore at Ranipet, Vellore District . He stood charged for the offences under Sections 376 read with 511 of IPC; 302 Penal Code and 302 read with 201 of IPC. By judgment dated 26.07.2013, the trial court convicted him under all the charges and sentenced him as detailed below: <IMG>JUDGEMENT_51_LAWS(MAD)12_2016.jpg</IMG> Challenging the said conviction and sentence, the appellant/sole accused 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 detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 15 witnesses were examined and 22 documents and 5 material objects were also marked.