RAVIKUMAR Vs. STATE OF PONDICHERRY

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment in s. C. No. 49 of 1998 on the file of the Additional Sessions Judge, Pondicherry.

(2.) THE accused has been charged under Section 376 (1) IPC was convicted by the learned trial Judge and sentenced to undergo seven years rigorous imprisonment against which the accused has preferred this appeal.

(3.) ON the side of the Prosecution, P. Ws. 1 to 13 were examined. Exs P1 to P25 were exhibited and M. Os 1 to 13 were marked.