(1.) THIS appeal has been preferred by the accused in S. C. No. 350 of 2005 on the file of the Additional Sessions Judge-cum- Fast Track Court, Tirupathur. The accused who was charged under Sections 376 and 417 of IPC and was tried and convicted and sentenced for an offence under Section 376 of IPC to undergo ten years rigorous imprisonment and a fine of Rs. 500/- with default sentence and also under Section 417 of IPC to undergo one year rigorous imprisonment is the appellant herein.
(2.) THE learned committal Judge,judicial Magistrate No. 1, Tirupathur, after taking the chargesheet on file as P. R. C. No. 11 of 2005 had issued summons to the accused and on his appearance had furnished copies under Section 207 of Cr. P. C. and since the case is triable by a Court of Sessions, had committed the case to the Court of Sessions under Section 209 of Cr. P. C. . The learned Sessions Judge, FTC Tirupathur had framed charges against the accused on his appearance before him under Sections 376 and 417 of IPC and when the charges were explained to the accused and questioned the accused pleaded not guilty.
(3.) BEFORE the trial Court P. Ws 1 to 9 were examined and Exs P1 to P8 were exhibited. No material objects were marked before the trial Court in this case.