NARASIMHAN Vs. STATE

JUDGEMENT

(1.) THE appellant is A-1 among three accused. He was tried for offences punishable under Sections-376 and 450 IPC. while A-2 and A-3 under Sections 376 read with 109 IPC and Section 450 IPC. by the learned Sessions Judge, Magalir Neethimandram at Chennai, in Sessions Case No.555 of 1999. A-2 died during the course of trial and, on conclusion of trial, A-3 was acquitted and the appellant herein-A-1 was found guilty under Sections 376 (1) and 450 IPC. and sentenced to undergo rigorouos imprisonment for 7 years and 2 years respectively and fine of Rs.5,000/- and Rs.2,000/- was imposed and, in default to pay the fine amount, to undergo imprisonment for six months and two months respectively. Fine amount, if paid, was ordered to be paid to PW-1/victim as compensation.

(2.) AGGRIEVED against the order of conviction and sentence passed by the trial court, the present appeal has been filed before this Court.

(3.) LEARNED trial Judge, after hearing the accused as well as the prosecution, passed an order of conviction and sentence as stated supra.