JAYARAMAN Vs. STATE

JUDGEMENT

(1.) The Appellant/Accused has preferred the instant Criminal Appeal as against the judgment, dated 18.03.2016, made in S.C.No.219 of 2013, passed by the learned Sessions Judge, Magalir Neethi Mandram, (Fast Track Mahila Court) Vellore/Trial Court.

(2.) The trial Court, while passing the impugned judgment on 18.03.2016, in S.C.No.219 of 2013, at Para Nos.33 to 35, had observed as follows:-

(3.) Thus, by observing as such, the trial Court ultimately found that the Appellant/Accused is guilty of offence under Sec. 376 (1) I.P.C., and sentenced him to undergo rigorous imprisonment for seven years and further directed him to pay a fine of Rs.2,000.00, in default, to undergo two months simple imprisonment. Also, the trial Court had proceeded to observe in its judgement that the period of detention already undergone by the Accused shall be set off under Sec. 428 .