RAMESH ALIAS LECTURER RAMESH Vs. STATE

JUDGEMENT

(1.) The sole accused in the Sessions Case No.200 of 2014 on the file of the learned Additional Sessions Judge [Fast Track Mahila Court], Dharmapuri is the appellant.

(2.) The trial court found him guilty under Section 394 r/w 397 IPC and sentenced him to undergo 7 years R.I and imposed a fine of Rs.1,000/- i/d to undergo one month S.I. He has paid the fine amount.

(3.) The case of the prosecution briefly runs as under: