(1.) THIS appeal has been preferred by the accused in S. C. No. 425 of 2005 on the file of the Additional Assistant Sessions Judge-cum-District Judge (Trainee), Vellore. The accused was charged under Sections 363, 366 and 376 (1) of IPC who was convicted only under Section 376 (1) of IPC to undergo seven years rigorous imprisonment and a fine of Rs. 1000/- with default sentence is the appellant herein.
(2.) THE learned Judicial Magistrate No. V,vellore the committal Magistrate, has furnished copies under Section 207 of Cr. P. C. to the accused on appearance on summons under Section 209 of Cr. P. C. committed the case to the Court of Sessions, since the case is exclusively triable by a Court of Sessions. The learned trial Judge has framed charges under Sections 363, 366 and 376 (1) of IPC and when questioned the accused pleaded not guilty.
(3.) BEFORE the trial Court P. Ws 1 to 13 were examined and Exs P1 to P17 were exhibited and M. O. 1 to M. O. 7 were marked.