EKAMBARAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 10.03.2015 passed in S.C.No.125 of 2010 on the file of the Sessions Court / Mahila Court (Fast Track Mahila Court), Thiruvallur. By the said judgment, the appellant/accused was convicted for the offence under Section 376 IPC and sentenced to undergo seven years rigorous imprisonment and to pay a fine of Rs.25,000/-, in default, to undergo one year simple imprisonment and he was also convicted for the offence under Section 417 IPC and sentenced to undergo one year rigorous imprisonment. The trial Court ordered the sentences imposed on the appellant/accused to run concurrently.

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

(3.) The case was taken on file by the trial Court in S.C.No.125 of 2010. During the course of trial, the prosecution has examined eleven witnesses and marked five documents. When the appellant/accused was questioned under Section 313 Cr.P.C., he denied his complicity in the crime. He neither examined any witness nor marked any document.