MARAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No. 140/2009 on the file of the learned Sessions Judge, Mahila Court, Chennai. By judgment dated 16.08.2011, he stood convicted for an offence under Section 376(2)(f) of I.P.C. and the trial court sentenced him to undergo ten years rigorous imprisonment and also sentenced him to pay a fine of Rs. 6,000/-, in default, to undergo 6 months imprisonment and out of the said fine amount, Rs. 5,000/- was ordered to be given to the victim girl through her mother as compensation. Challenging the said conviction and sentence, the sole accused/appellant is before this Court with this Criminal Appeal.

(2.) The case of the prosecution in brief is as follows:

(3.) Based on the above materials, the lower court framed a lone charge under Section 376 of I.P.C. Since the accused denied the charge, he was put on trial. During the course of trial, on the side of the prosecution, as many as 11 witnesses were examined and 12 documents were marked, and no material object was produced.