CHINNAPAIYAN ALIAS CHINNATHAMBI Vs. STATE

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment in S. C. No. 108 of 2000 on the file of Court of the Additional Sessions Judge, Dharmapuri.

(2.) THE accused, who was convicted and sentenced by the learned Additional Sessions Judge under Section 376 of IPC to undergo seven years rigorous imprisonment and under Section 506 (ii) of IPC to undergo two years rigorous imprisonment, is the appellant herein.

(3.) THE short facts of the prosecution case are that eight months prior to 8. 2. 1999 , the accused had committed an offence of rape against the victim girl Muniammal and hence was charged under Sections 376 and 506 (ii) of IPC.